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[Cites 0, Cited by 5] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(2) in The Haryana Municipal Act, 1973

(2)The Deputy Commissioner or such other officer not below the rank of an Extra Assistant Commissioner, as the Deputy Commissioner may authorise, shall convene a meeting for the consideration of the motion referred to in sub- section (1), in the manner laid down in the rules, and shall preside at such meeting.