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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Haryana - Subsection

Section 53(a) in The Haryana Municipal Act, 1973

(a)restraining any person from exercising the powers or performing the functions or duties of a President or Vice-President, member or employee of a committee on the ground that such person has not been duly elected, nominated or appointed as such President, Vice-President, member or employee; or