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[Cites 0, Cited by 1] [Section 70(1)] [Section 70] [Entire Act]

State of Haryana - Subsection

Section 70(1)(xv) in The Haryana Municipal Act, 1973

(xv)with the previous sanction of the State Government, any other tax, toll or fee which the State Legislature has power to impose in the State under the Constitution of India.