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[Cites 0, Cited by 0] [Section 385] [Entire Act]

State of Haryana - Subsection

Section 385(f) in Haryana Municipal Corporation Act, 1994

(f)with the approval of the Corporation, admit or compromise any claim, suit or other legal proceeding brought against the Corporation or against the Commissioner or any Corporation Officer or other Corporation employee in respect of anything done or omitted to be done as aforesaid;