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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(1)(f) in The Haryana Municipal Act, 1973

(f)sixthly, such sums as may be due to the State Government in respect of the cost of services of town-planning and police, rendered by it to the committee and for the maintenance of waterworks, drainage, sewerage, roads, etc., by it on behalf of the committee;