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[Cites 0, Cited by 0] [Section 252] [Entire Act]

State of Haryana - Subsection

Section 252(1) in The Haryana Municipal Act, 1973

(1)The State Government and Deputy Commissioners, acting under the orders of the State Government, shall be bound to require that the proceedings of committees shall be in conformity with law and with the rules in force under any enactment for the time being applicable to Haryana generally or the areas over which the committees have authority.