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[Cites 0, Cited by 0] [Section 251] [Entire Act]

State of Haryana - Subsection

Section 251(1) in The Haryana Municipal Act, 1973

(1)When a new municipality is constituted under this Act, the State Government may appoint a person to exercise the powers, discharge the duties and perform the functions of the committee until the committee is established and he shall for the purpose aforesaid be deemed to be the committee.