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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Haryana - Subsection

Section 34(3) in The Haryana Municipal Act, 1973

(3)Where a Wards Committee consists of -
(a)one ward, the member representing that ward in the municipality; or
(b)two or more wards, one of the members representing such wards in the municipality elected by the members of the Wards Committee
shall be the Chairperson of that Wards Committee.