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 9(1)] [Section 9] [Entire Act] State of Haryana - Subsection Section 9(1)(f) in Haryana Management of Municipal Properties and State Properties Rules, 2007 (f)its membership is open to all and its management is elected one. The election of the office-bearers shall have to be held once in three years;