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[Cites 0, Cited by 0] [Section 333] [Entire Act]

State of Haryana - Subsection

Section 333(3) in Haryana Municipal Corporation Act, 1994

(3)The Commissioner shall consider all objections received within the said period, giving any person affected by the notice an opportunity of being heard and may thereupon make a declaration in accordance with the notice published under sub-section (1), with such modifications, if any, as he may think fit.