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 279] [Entire Act] State of Haryana - Subsection Section 279(1) in The Haryana Municipal Act, 1973 (1)As from the commencement of this Act, the following enactments shall stand repealed, namely -(i)the Punjab Municipal Act, 1911;(ii)the Punjab Municipal (Executive Officer) Act, 1931;(iii)the Patiala Municipal (Executive Officer) Act, 2003 BK;