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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1)(e) in The Haryana Municipal Act, 1973

(e)if, in the opinion of the State Government he has flagrantly abused his position [as the president or a member] [Substituted 'as a member' by Haryana Act No. 33 of 2019, dated 4.9.2019.] of the committee or has through his negligence or misconduct been responsible for the loss, or misapplication of any money or property of the committee;