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[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

State of Haryana - Subsection

Section 154(2)(e) in The Haryana Municipal Act, 1973

(e)save as otherwise hereinafter provided in this Act or the rules, nothing in any other law for the time being in force shall apply to arbitration under this section.