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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(4) in The Haryana Municipal Act, 1973

(4)[ When as a result of an enquiry held under Chapter XIV, an order declaring the election of the president or any member void has been made, such president or member shall forthwith cease to be the president or member of the committee.] [Substituted by Haryana Act No. 33 of 2019, dated 4.9.2019.]