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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(b) in Haryana Municipal Business Bye-laws 1981

(b)"Head of the Department" means -
(i)in respect of the Sanitation, Public Health and Health Departments of a Committee, the Municipal Medical Officer of Health;
(ii)in respect of the Engineering and Building Department of a Committee, the Municipal Engineer; and
(iii)in respect of the remaining municipal administration, the [Executive officer or in his absence, the Secretary.] [Substituted for the words 'Chief Executive Officer' vide Notification, dated 21.4.1995.]