Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(2) in The Haryana Municipal Act, 1973

(2)Every election of the president or a member shall be notified in the Official Gazette by the State Election Commission not earlier than one week before the expiry of the duration of the existing municipality:Provided that notification regarding bye-election result shall be published in the Official Gazette by the State Election Commission forthwith.