Section 8D in Haryana Municipal Corporation Election Expenditure (Maintenance and submission of accounts) Order, 2017
8D. Application of certain section of Central Act 43 of 1951 - The provisions of sections 20B, 33A, 33B, 125A, 134A, 134B, 135B and 135C of the Representation of People Act, 1951 (Central Act 43 of 1951), shall mutatis mutandis apply to the provisions of the Act.
