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[Cites 0, Cited by 4] [Section 9(3)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(3)(i) in The Haryana Municipal Act, 1973

(i)[ not more than three persons in case of Municipal Council and not more than two persons in case of Municipal Committee having special knowledge or experience in municipal administration;] [Omitted by Haryana Act No 18 of 1996 again added by Haryana Act No. 10 of 2005.]