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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(2) in Haryana Municipal Corporation Act, 1994

(2)An [election of a Mayor or member] [Substituted 'election of a member' by Haryana Act No. 28 of 2018, dated 4.10.2018.] not called in question in accordance with the foregoing provisions shall be deemed to be a good and valid election.