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 164] [Entire Act] State of Haryana - Subsection Section 164(d) in Haryana Municipal Corporation Act, 1994 (d)the sanction of the Government under the aforesaid clauses may be given either generally for any class of cases or specially for any Particular case;
