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[Cites 0, Cited by 0] [Section 257] [Entire Act]

State of Haryana - Subsection

Section 257(7) in The Haryana Municipal Act, 1973

(7)[ The State Government shall make rules pertaining to the matters of elections, in consultation with State Election Commission, under this Act.] [Added by Haryana Act No. 33 of 2019, dated 4.9.2019.][Chapter XIII] [Omitted vide Haryana Act No. 12 of 1979.]