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[Cites 0, Cited by 0] [Section 279(2)] [Section 279] [Entire Act]

State of Haryana - Subsection

Section 279(2)(e) in The Haryana Municipal Act, 1973

(e)all rates, taxes, fees, rents and other sums of money due to any of the aforesaid committees immediately before such commencement shall be deemed to be due to the committee concerned;