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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2) in The Haryana Municipal Act, 1973

(2)Any inhabitant of a municipality or local area in respect of which a notification has been published under sub-section (1), may, should he object to the alteration proposed, submit his objection in writing through the Deputy Commissioner to the State Government within six weeks from the publication of the notification; and the State Government shall take such objection into consideration.