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[Cites 0, Cited by 2] [Section 13A(1)] [Section 13A] [Entire Act]

State of Haryana - Subsection

Section 13A(1)(c) in The Haryana Municipal Act, 1973

(c)[] [Clause (c) and proviso omitted and shall be deemed to have been omitted with effect from 1st January, 2005, except in situations where the re-elections after removal have been held, see Haryana Act No. 26 of 2006. Clause (c) however read '(c) if he has more than two living children.]