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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(4) in The Haryana Municipal Act, 1973

(4)[ If a municipality is not reconstituted before the expiration of its duration laid down in sub-section (1), it shall be deemed to have been dissolved on the expiry of the said duration and, thereupon, provisions of sub-section (2) of section 254 shall be applicable.]