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 81] [Entire Act] State of Haryana - Subsection Section 81(2) in Haryana Municipal Corporation Election Rules, 1994 (2)If there are more petitioners than one no application to withdraw a petition shall be made except with the written consent of all the petitioners.
