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[Cites 0, Cited by 0] [Section 279(2)] [Section 279] [Entire Act]

State of Haryana - Subsection

Section 279(2)(d) in The Haryana Municipal Act, 1973

(d)all properties, movable and immovable and all interests of whatsoever nature and kind therein, vested in any of the committees immediately before such commencement shall with all rights of whatever description used, enjoyed or possessed by any such committee, vest in the committee concerned;