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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Haryana - Subsection

Section 256(2) in The Haryana Municipal Act, 1973

(2)the decision of the authority to which any dispute is referred under this section shall be final :Provided that where a dispute referred to the State Government under clause (b) or sub-section (1) is between a committee and a Cantonment authority, the decision of the State Government shall be subject to the concurrence of the Central Government.