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[Cites 0, Cited by 0] [Section 421(2)] [Section 421] [Entire Act]

State of Haryana - Subsection

Section 421(2)(c) in Haryana Municipal Corporation Act, 1994

(c)all budget estimates, assessments, valuations, measurements or divisions made by the administration of the Faridabad Complex shall, in so far as they are not inconsistent with the provisions of this Act continue in force and be deemed to have been made under the provisions of this Act unless and until they are superseded by any budget estimate, assessment, valuation, measurement or division made by the Corporation under the said provisions;