Section 398(1)(b) in Haryana Municipal Corporation Act, 1994

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State of Haryana - Subsection

Section 398(1)(b) in Haryana Municipal Corporation Act, 1994

(b)that adequate financial provision has not been made for the performance of any such duty, it may direct the Corporation or the Commissioner, within such period as it thinks fit, to make arrangements to its satisfaction for the proper performance of duty, or, as the case may be, to make financial provisions to its satisfaction for the performance of the duty and the Corporation or the Commissioner concerned shall comply with such direction:

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State of Haryana - Subsection

Section 398(1)(b) in Haryana Municipal Corporation Act, 1994