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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(e) in The Haryana Municipal Common Lands (Regulation) Rules, 1976

(e)"Deputy Commissioner" means the Deputy Commissioner of the district in which the committee is situated but in the case of Faridabad Complex Administration, it shall mean the Chief Administrator thereof;