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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(1)(b) in The Haryana Municipal Act, 1973

(b)secondly, such sum as the committee may be required by the State Government to contribute towards the cost of such Local-Self Government Board or Inspectorate as the State Government may establish for the purpose of advising, assisting and supervising the work of municipal committees and other local bodies: