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[Cites 0, Cited by 0] [Section 379] [Entire Act]

State of Haryana - Subsection

Section 379(a) in Haryana Municipal Corporation Act, 1994

(a)delegate, either generally or specially, to the court of an Additional District Judge, power to receive applications, and reference under this Act or any rule, regulation or bye-laws made thereunder, and to hear and determine such application, and references;