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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(1)(a) in Haryana Municipal Corporation Act, 1994

(a)that on the date of his election a returned candidate was not qualified or was disqualified, [to be chosen as a Mayor or member] [Substituted 'to be chosen as a member' by Haryana Act No. 28 of 2018, dated 4.10.2018.]; or