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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Haryana - Subsection

Section 77(2) in Haryana Municipal Corporation Election Rules, 1994

(2)In the case of a one man tribunal, the appointment shall be made from amongst:-
(a)Subordinate Judges of the 1st Class belonging to the State Judicial Service; or
(b)persons who may have retired from the State Judicial Service as a District Judge.