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[Cites 0, Cited by 0] [Section 279(2)] [Section 279] [Entire Act]

State of Haryana - Subsection

Section 279(2)(b) in The Haryana Municipal Act, 1973

(b)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for any of the committees constituted under the Punjab Municipal Act, 1911, before such commencement shall be deemed to have been incurred, entered into or engaged to be done by, with or for the committee concerned;