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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(2) in The Haryana Municipal Act, 1973

(2)When six weeks from the publication of the notification have expired and the State Government has considered the objections, if any, which have been submitted under sub-section (1), the State Government may, by notification, exclude the local area from the municipality.