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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Haryana - Subsection

Section 54(3) in Haryana Fire Service Act, 2009

(3)Without prejudice to the other provisions contained in this section, it shall be lawful for the Government to take all necessary steps for securing possession of all properties which have been transferred to and vested in the Government under this Chapter.