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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(5) in Haryana Municipal Corporation Act, 1994

(5)Notwithstanding anything contained in sub-section (4), after the commencement of this Act, all powers and duties conferred and imposed upon the Corporation by or under this Act, or any other law, shall be exercised and performed by the Commissioner till a Corporation is constituted under the aforesaid sub-section.