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State of Haryana - Section

Section 28 in The Haryana Municipal Act, 1973

28. Chairman of meeting.

- At every meeting of a committee the President, if present, or, in his absence or during the vacancy of his office, the [-] [Word 'senior' omitted vide Haryana Act No. 3 of 1994.] Vice- President present, and if there be no President or Vice-President present, then such one of the members as the members may elect, shall preside as chairman.