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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Haryana - Subsection

Section 53(2) in Haryana Municipal Corporation Act, 1994

(2)Notwithstanding anything contained in section 56, for election of the Mayor, the Divisional Commissioner shall nominate a member who is not a candidate for such election to preside over the meeting.