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State of Haryana - Section

Section 76 in The Haryana Municipal Act, 1973

76. [ Property list. [Substituted by Haryana Act No. 22 of 2012, 1.10.2012.]

- Save as otherwise provided in this Act, each committee shall cause a property list of all lands and buildings in the municipal area to be prepared in such form and manner and containing, such particulars with respect to each land and building, as may be prescribed.]