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[Cites 0, Cited by 3] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2) in The Haryana Municipal Act, 1973

(2)Save as provided in sub-section (3), all the seats in the municipality including the president shall be filled in by persons chosen by direct election from the territorial constituencies in the municipal area and for this purpose each municipal area shall, by a notification issued in this behalf, be divided into territorial constituencies to be known as wards.] [Clause 17 substituted vide Haryana Act No. 1 of 2001.]