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[Cites 0, Cited by 0] [Section 398(1)] [Section 398] [Entire Act]

State of Haryana - Subsection

Section 398(1)(a) in Haryana Municipal Corporation Act, 1994

(a)that any duty imposed on the Corporation or any of its authority by or under this Act has not been performed or has been performed in an imperfect, insufficient or unsuitable manner; or