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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(1)(g) in The Haryana Municipal Act, 1973

(g)seventhly, such sums to be paid annually by the committee to the Town Improvement Trust as are required to meet the charges under section 68 of the Punjab Town Improvement Act, 1922: