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[Cites 0, Cited by 0] [Section 257(1)] [Section 257] [Entire Act]

State of Haryana - Subsection

Section 257(1)(w) in The Haryana Municipal Act, 1973

(w)as to the powers to be exercised by Deputy Commissioner under Section 252 and the powers to be exercised by such Local Self-Government Board or Inspectorate as the State Government may establish;