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[Cites 0, Cited by 1] [Section 240(1)] [Section 240] [Entire Act]

State of Haryana - Subsection

Section 240(1)(c) in The Haryana Municipal Act, 1973

(c)by any order made by a committee or Executive Officer under the powers conferred upon it by Section 116 or Section 123, or Section 128 or Section 131 or Section 233;