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[Cites 0, Cited by 0] [Section 400(2)] [Section 400] [Entire Act]

State of Haryana - Subsection

Section 400(2)(b) in Haryana Municipal Corporation Act, 1994

(b)on the dissolution of the Corporation, all powers and duties conferred and imposed upon the Corporation by or under this Act or any other law shall be exercised and performed by such officer or authority as the Government may appoint in that behalf;