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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(4) in The Haryana Municipal Act, 1973

(4)When any local area has been included in a municipality under sub- section (3), this Act, and, except as the State Government may by notification, direct otherwise, all notifications, rules, bye-laws, orders, directions and powers issued, made, or conferred under this Act and in force throughout whole of the municipality at the time, shall apply to such area.