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

State of Haryana - Subsection

Section 77(8) in Haryana Municipal Corporation Election Rules, 1994

(8)A change of incumbency in the Tribunal whether by reasons of death, transfer, resignation or any other reason shall not invalidate any previous or subsequent proceedings in any matter pending before, it, nor shall it be necessary for a Tribunal on account of such change to recommence any enquiry into any matter pending before it for disposal.