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[Cites 0, Cited by 2] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(f) in The Haryana Municipal Act, 1973

(f)the appointment of sub-committees and their duties, the division of duties among the members of the committee and the powers to be exercised by such members as are primarily responsible for current executive administration, whether President, Vice-Presidents, members of sub-committees or individual members;