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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Haryana - Subsection

Section 75(1) in Haryana Municipal Corporation Election Rules, 1994

(1)The Divisional Commissioner, on written requisition made by at least 1/3 of the total members of the Corporation, on his satisfaction, shall he convene a meeting by giving not less than 14 days' clear notice in writing to consider the requisition.