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[Cites 0, Cited by 0] [Section 2A(1)] [Section 2A] [Entire Act]

State of Haryana - Subsection

Section 2A(1)(i) in The Haryana Municipal Act, 1973

(i)"Municipal Committee" for a transitional area with [existing] population [of not more then fifty thousand] [Substituted for the words 'not exceeding fifty thousand' by Haryana Act No. 11 of 2002.];