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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Haryana - Subsection

Section 155(4) in The Haryana Municipal Act, 1973

(4)the State Government may, at any time, call for the record of any case pending before or disposed of by the Deputy Commissioner :Provided that this power shall not be exercised by the State Government when an appeal has been preferred to it under sub-section (3):Provided further that the State Government shall not under this sub- section pass an order revising an order affecting any person without giving such person an opportunity of being heard.