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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Haryana - Subsection

Section 67(4) in The Haryana Municipal Act, 1973

(4)Whenever the management of any water-works, sewerage-works, or roads of any committee is taken over by the State Government, the powers, duties and functions of the committee under this Act in respect of such water-works, sewerage-works or roads shall be exercised and performed by the State Government.