Section 8(3)(b) in Haryana Municipal Corporation Act, 1994

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(3)(b) in Haryana Municipal Corporation Act, 1994

(b)a person shall not be deemed to have incurred any disqualification under clause (f), or clause (g) of sub-section (2) by reason only of his receiving-

(i)any pension; or

(ii)any allowance or facility for serving as a Mayor or Deputy Mayor or as a member; or

(iii)any fee for attendance at a meeting of any committee of the Corporation;

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State of Haryana - Subsection

Section 8(3)(b) in Haryana Municipal Corporation Act, 1994