275A. [ Electoral Offences. [Inserted by Haryana Act No. 3 of 1995, and existing section 275-A was renumbered as section 275-B.]
The provisions of sections 24 to 31 of the Haryana Municipal Corporation Act, 1994, shall so far as may be consistent with the provisions of this Act, shall apply mutatis mutandis to the Municipal Committees and Municipal Councils constituted or deemed to have been constituted by or under this Act.]
