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

State of Haryana - Subsection

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

(g)all suits, prosecutions and other legal proceedings, instituted or which might have been instituted by or against any of the aforesaid committees may be continued or instituted by or against the committee concerned.