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

State of Haryana - Subsection

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

(f)all rates, taxes, fees, rents, fares and other charges shall, until and unless they are varied by the committee concerned continue to be levied at the same rate at which they were being levied by the aforesaid committees immediately before such commencement; and