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[Cites 0, Cited by 0] [Section 421(2)] [Section 421] [Entire Act]

State of Haryana - Subsection

Section 421(2)(e) in Haryana Municipal Corporation Act, 1994

(e)all rates, taxes, fees, rents and other sums of money due to the administration of the Faridabad Complex immediately before such commencement, shall be deemed to be due to the Corporation;