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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Haryana - Subsection

Section 99(6) in The Haryana Municipal Act, 1973

(6)If the committee fails to pay the cost awarded to an appellant within ten days after the date of the order for payment thereof, the officer awarding the costs may order the person having the custody of the balance of the municipal fund to pay the amount.