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[Cites 0, Cited by 0] [Section 245(1)] [Section 245] [Entire Act]

State of Haryana - Subsection

Section 245(1)(d) in The Haryana Municipal Act, 1973

(d)inquire generally into the affairs of a committee or joint committee with a view to ascertaining whether a municipality is being satisfactorily administered, and for the purposes of such inquiry make use of any property of the committee, and of the powers mentioned in clauses (a), (b) and (c), and the members and employees of the committee shall render such assistance in the inquiry as may be deemed necessary.