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State of Haryana - Section

Section 424 in Haryana Municipal Corporation Act, 1994

424. Repeal.

- The Haryana Municipal Corporation Ordinance, 1994 (Haryana Ordinance No. 4 of 1994), is hereby repealed.First Schedule[See Section 3(1)]A. Municipalities and revenue estates included in the Faridabad Complex -
(i)Municipality of Faridabad Township
(ii)Municipality of Faridabad Old
(iii)Municipality of Ballabgarh
(iv)Revenue estate of Ballabgarh not included in the municipality of Ballabgarh.
B. Sabha areas included in the Faridabad Complex -
(i)Atmadpur
(ii)Annangur
(iii)Palla
(iv)Sarai Khaja
(v)Wazirpur
(vi)Mevla Maharajpur
(vii)Fatehpur Chandila
(viii)Budina
(ix)Daulatabad
(x)Ajronda
(xi)Saran
(xii)Mujesar
(xiii)Ranera
(xiv)Unchagaon
(xv)Jharsainthi
(xvi)Sehi
(xvii)Ankhir
(xviii)Badkhal
(xix)Nawada Koh
(xx)Dabua
(xxi)Gaunchi
(xxii)Nangla Gujran
(xxiii)Gajipur
(xxiv)Bajri
(xxv)Bhankri
(xxvi)Pali
(xxvii)Gothra Mohabtabad
(xxviii)Sehatpur
(xxix) Agwanpur excluding the area mentioned in Haryana Government, LocalGovernment DePartment (Committees), notification number13/5/91-3C11, dated the 19th June, 1993, published in English andnumber 13/31/91-3C 2, dated the 19th June, 1993, published inHindi.
(xxx)Ismailpur
(xxxi)Basantpur
(xxxii)Salarpur
(xxxiii)Nasirpur
(xxxiv)Aslatpur
(xxxv)Mowali
(xxxvi)Baselwa
(xxxvii)Palwali
(xxxviii)Lakkarpur
Second Schedule(See Section 331)