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[Cites 0, Cited by 1] [Section 254(2)] [Section 254] [Entire Act]

State of Haryana - Subsection

Section 254(2)(b) in The Haryana Municipal Act, 1973

(b)all powers and duties of the committee may, until the committee is reconstituted, be exercised and performed by such persons as the State Government may appoint in this behalf;