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[Cites 0, Cited by 0] [Section 99(1)] [Section 99] [Entire Act]

State of Haryana - Subsection

Section 99(1)(g) in Haryana Municipal Corporation Act, 1994

(g)by inserting or altering an entry in respect of any erected, re- erected, altered or added to, after the preparation of [property list] [Substituted for 'assessment list' by Haryana Act No. 21 of 2012.] :