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[Cites 0, Cited by 0] [Section 279(2)] [Section 279] [Entire Act]

State of Haryana - Subsection

Section 279(2)(c) in The Haryana Municipal Act, 1973

(c)all budget estimates, assessments, valuations, measurements or divisions made by any of the committees shall, in so far as they are not inconsistent with the provisions of this Act, continue in force and be deemed to have been made under the provisions of this Act unless and until they are superseded by any budget estimates, assessment, valuation, measurement or division made by the committee under the said provisions;