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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(2) in Haryana Municipal Corporation Act, 1994

(2)If a person sits or votes as a Mayor or member before he complied with the requirements of sub-section (1), he shall be liable in respect of each day on which he so sits or voted to a penalty of five hundred rupees to be recovered as an arrear of tax under this Act, and his vote shall be considered invalid.]