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[Cites 0, Cited by 0] [Section 416] [Entire Act]

State of Haryana - Subsection

Section 416(1) in Haryana Municipal Corporation Act, 1994

(1)The Government may, by notification, withdraw from the operation of this Act, any area or any Municipal area of the Corporation :Provided that no such notification shall be issued unless the same has been published for inviting objections and suggestions, if any, which have been duly considered to.