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[Cites 0, Cited by 0] [Section 208A(5)] [Section 208A] [Entire Act]

State of Haryana - Subsection

Section 208A(5)(a) in The Haryana Municipal Act, 1973

(a)under an order made by the Executive Officer or the Secretary of the municipal council or the committee, as the case may be, under sub-section (2); or