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[Cites 0, Cited by 0] [Section 272] [Entire Act]

State of Haryana - Subsection

Section 272(5) in The Haryana Municipal Act, 1973

(5)Every order of the Tribunal under this section shall take effect as soon as it is pronounced by it:Provided that where by any such order the election of a returned candidate is declared to be void, acts and proceedings in which that candidate has, before the date of the order, participated as a member of the committee shall not be invalidated by reason of that order.