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[Cites 0, Cited by 1] [Section 99] [Entire Act]

State of Haryana - Subsection

Section 99(2) in Haryana Municipal Corporation Act, 1994

(2)Before making any amendment under sub-section (1) the Commissioner shall give to any person affected by the amendment, notice of not less than one month that he proposes to make the amendment and consider any objection which may be made by such person.