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

State of Haryana - Subsection

Section 2(n) in Haryana Fire Service Act, 2009

(n)"local authority" means the Municipal Corporation, Municipal Council, Municipal Committee, Gram Panchayat or any other authority established, constituted and incorporated in this behalf providing and maintaining fire-services under any law for the time being in force;