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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Haryana - Subsection

Section 3A(ii) in The Haryana Municipal Act, 1973

(ii)in case of reconstitution of the municipality on account of dissolution of the municipality where the remainder of the period for which the dissolved municipality would have continued is six months or more than six months, such date shall not be later than two months after the date of dissolution of the municipality;