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[Cites 0, Cited by 0] [Section 2A(1)] [Section 2A] [Entire Act]

State of Haryana - Subsection

Section 2A(1)(iii) in The Haryana Municipal Act, 1973

(iii)"Municipal Corporation" for a larger urban area with [existing] [Inserted by Haryana Act No. 5 of 2019, dated 23.1.2019.] population [of three lacs or more] [Substituted for the words 'exceeding five lacs' by Haryana Act No. 11 of 2002.], to be governed by a separate Act: