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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Haryana - Subsection

Section 72(1)(a) in Haryana Municipal Corporation Act, 1994

(a)all funds which immediately before the declaration and constitution of the Corporation under sections 3 and 4 of this Act vested in the Municipal area of the Faridabad Complex or any Part thereof or any municipality including area comprising rural area or a Part thereof, if any;