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State of Haryana - Section

Section 56 in The Haryana Municipal Act, 1973

56. Constitution of municipal fund.

- There shall be formed for each municipality a municipal fund, and there shall be placed to the credit thereof-
(a)all sums received by, or on behalf of, the committee under this Act or otherwise; and
(b)the balance, if any, standing at the credit of the municipal fund of the municipality at the commencement of this Act.