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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(1)(c) in The Haryana Municipal Act, 1973

(c)to the Municipal Engineer the powers conferred upon the committee under Section 209 and under Section 208 except to the extent that composition under that section shall require the sanction of the committee;