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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(1)(a) in The Haryana Municipal Act, 1973

(a)to the President, Vice-President, the Executive Officer, the secretary or a sub-committee all or any of the powers conferred upon the committee by Sections 40, 85, 88, 90, 109, 110, 113, 116, 117(1), 118, 119, 120, 121, 122, 123, 124, 125, 126, 128, 130, 131, 133, 134, 135, 136, 137, 143, 145, 146, 148(b) and (c), 172(c), 173, 174(1) and (2), 181(2), 182, 187, 188, 209, 218 to 222, 224, 225, 226 and 235;