Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Haryana - Subsection

Section 67(3) in The Haryana Municipal Act, 1973

(3)It shall be the liability of the committee to pay the expenses, if any, which may be incurred by the State Government as also the liability in respect of the salary and allowances of the persons employed by the committee before taking over the management, for and in connection with the maintenance, construction, management and control of the water-works, sewerage-works or roads.