Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 89] [Entire Act] State of Haryana - Subsection Section 89(2) in Haryana Municipal Corporation Act, 1994 (2)Notwithstanding anything contained in sub-section (1), the Government may exempt the certain classes or categories of persons or lands and buildings from the payment of the general tax.
