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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(2) in Haryana Municipal Corporation Act, 1994

(2)Without prejudice to the generality of the provisions of sub-section (1) it shall be the duty of the Corporation to consider all periodical statements of the receipts and disbursement and all progress reports and pass such resolutions thereon as it deems fit.