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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(7) in The Haryana Municipal Act, 1973

(7)The State Government may, by notification, direct that all or any of the rules which are in force in any municipality shall, with such exceptions and adaptations as may be considered necessary, apply to the local area declared to be a municipality under this section, and such rules shall forthwith apply to such municipality without further publication.