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State of Haryana - Section

Section 13D in The Haryana Municipal Act, 1973

13D. [ Application of certain sections of Central Act 43 of 1951. [Section 13D added by Haryana Act No. 20 of 2006 further modified by Haryana Act No. 26 of 2006.]

- The provisions of Sections [***], 20B, 28A, 33A, 33B, 125A, 134A, 134B, 135B and 135C of the Representation of the People Act, 1951 (Central Act 43 of 1951), shall mutatis mutandis apply to the provisions of this Act.]