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[Cites 0, Cited by 0] [Section 421(2)] [Section 421] [Entire Act]

State of Haryana - Subsection

Section 421(2)(g) in Haryana Municipal Corporation Act, 1994

(g)all suits, prosecutions, land acquisition proceedings instituted or which might have been instituted by or against the administration of the Faridabad Complex may be continued or instituted by or against Corporation; and