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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(4) in Haryana Municipal Corporation Act, 1994

(4)When the limits of the Municipal areas are altered, so as to include therein any area, except as the Government may otherwise by notification, direct, all rules, regulations, notifications, bye-laws, orders, directions and powers issued or conferred and all taxes imposed under this Act; and in force in the Municipal area shall apply to such area.