Section 350B(ii) in Haryana Municipal Corporation Act, 1994
(ii)to assist the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] or any other officer authorized in writing by him, in this behalf, in the lawful exercise of any power vested in the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] or any other officer authorized in writing by him, in this behalf, under this Act or any rule or regulation made thereunder.
