Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 254(2)] [Section 254] [Entire Act] State of Haryana - Subsection Section 254(2)(c) in The Haryana Municipal Act, 1973 (c)all property vested in the committee shall, until the committee is reconstituted, vested in the State Government.