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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Haryana - Subsection

Section 50(2) in The Haryana Municipal Act, 1973

(2)Every transfer of immovable property belonging to any municipality must be made by an instrument in writing executed by the President or Vice-President of the municipality, and Executive Officer or Secretary of the municipality, as the case may be.] [Sub-section (1) and (2) substituted vide Haryana Act No. 3 of 1994.]