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[Cites 0, Cited by 0] [Section 203I] [Entire Act]

State of Haryana - Subsection

Section 203I(1) in The Haryana Municipal Act, 1973

(1)The State Government shall, for exercising the powers conferred on and performing the functions and duties assigned to the Board by or under This Act, establish and constitute the Haryana Urban Infrastructural Development Board.