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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(3) in Haryana Municipal Corporation Act, 1994

(3)Where a Wards Committee consists of -
(a)one ward, the member representing that ward in the Corporation; or
(b)two or more wards, one of the members representing such wards in the Corporation elected by the members of the Wards Committee, shall be the Chairperson of that Wards Committee.