7A. [ Time limit for delimitation and reservation of wards. [Inserted by Haryana Act No. 17 of 2018, dated 19.4.2018]
- The work relating to the delimitation and reservation of wards of the municipal committee shall be completed six months before the completion of the tenure of municipal committee, failing which the State Election Commission shall go ahead with the process of preparation of electoral rolls and conduct of elections on the basis of existing delimitation and reservation of wards.] [Clause (19) substituted vide Haryana Act No. 1 of 2001.]
