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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Haryana - Subsection

Section 35(3) in The Haryana Municipal Act, 1973

(3)The President or in his absence or during the vacancy of his office a Vice-President may prohibit, until the matter has been considered by the committee, the doing of any act which is in his opinion undesirable in the public interest; provided that the act is one which the committee has power to prohibit.