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[Cites 0, Cited by 1] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(2) in The Haryana Municipal Act, 1973

(2)The delegation by the committee of any power under sub-section (1) may be made subject to the condition that all or any orders made in pursuance of such delegation shall be subject to the right of appeal to, or revision by, the committee within such period as may by bye-law be prescribed.