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

State of Haryana - Subsection

Section 155(2) in The Haryana Municipal Act, 1973

(2)The Deputy Commissioner shall decide the appeal after sending for the records of the case from the committee and after giving the parties an opportunity of being heard and, if necessary, after making such further enquiry as he think fit either personally or through an officer subordinate to him.