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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Haryana - Subsection

Section 61(1)(f) in The Haryana Municipal Act, 1973

(f)all land or other property transferred to the committee by the State Government or acquired by gift, purchase or otherwise for local public purposes;
(fa)[ all the properties, funds and dues alongwith all the legal liabilities of the trust dissolved under sub-section (1) of section 105, vested in the State Government under clause (b) of sub-section (2) and transferred to the municipality under the proviso to clause (d) of sub-section (2) of section 105 of the Haryana Town Improvement Act, 2008 (36 of 2008);] [Inserted by Haryana Act No. 11 of 2013, dated 26.9.2013.]