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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(3) in Haryana Municipal Corporation Act, 1994

(3)The Government may, from time to time, after consultation with the Corporation, by notification in the Official Gazette, alter the limits of the Municipal area of the Corporation declared under sub-sections (1) and (2) so as to include therein or exclude therefrom such areas as may be specified in the notification.