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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Haryana - Subsection

Section 67(2) in The Haryana Municipal Act, 1973

(2)The management of water-works, sewerage-works or roads, as the case may be, shall revert to the committee after the expiry of the period for which it was taken over by the State Government or earlier than that if deemed expedient by the State Government.