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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(3)(i) in Haryana Municipal Corporation Act, 1994

(i)[ not more than three persons having special knowledge or experience in municipal administration;] [Clause ommitted by Haryana Act No. 19 of 1996. Added again by Haryana Act No. 9 of 2005.]