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[Cites 0, Cited by 0] [Section 257(1)] [Section 257] [Entire Act]

State of Haryana - Subsection

Section 257(1)(p) in The Haryana Municipal Act, 1973

(p)for the preparation of plans and estimates for works, partly or wholly to be constructed at the expense of committees, and for the preparation and periodical revision of maps and registers made under Section 62 and for the authorities by which and the conditions, subject to which such plans, estimates, maps and registers are to be prepared and sanctioned;