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

State of Haryana - Subsection

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

(d)fourthly, such sum as may be required to pay the expenses incurred in auditing the accounts of the committee, and such portion of the cost of any public expenditure by the Central Government or the State Government as may be held by the State Government to be equitably payable by the committee in return for services rendered to it;