Haryana Management Of Civic Amenities And Infrastructure Deficient Municipal Areas (Special Provisions) Amendment Act, 2014
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Haryana Management Of Civic Amenities And Infrastructure Deficient Municipal Areas (Special Provisions) Amendment Act, 2014 11 OF 2014 CONTENTS 1. Short Title 2. Amendment of section 3 of Haryana Act 13 of 2013 Haryana Management Of Civic Amenities And Infrastructure Deficient Municipal Areas (Special Provisions) Amendment Act, 2014 11 OF 2014 AN ACT further to amend the Haryana Management of Civic Amenities and Infrastructure Deficient Municipal Areas (Special Provisions) Act, 2013. Be it enacted by the Legislature of the State of Haryana in the Sixty-fifth Year of the Republic of India as follows :- 1. Short Title :- This Act may be called the Haryana Management of Civic Amenities and Infrastructure Deficient Municipal Areas (Special Provisions) Amendment Act, 2014. 2. Amendment of section 3 of Haryana Act 13 of 2013 :- I n clause (a) of section 3 of the Haryana Management of Civic Amenities and Infrastructure Deficient Municipal Areas (Special Provisions) Act, 2013, for the figures, word and sign "30th June, 2009", the figures, word and sign "1st January, 2014" shall be substituted.
Act Metadata
- Title: Haryana Management Of Civic Amenities And Infrastructure Deficient Municipal Areas (Special Provisions) Amendment Act, 2014
- Type: S
- Subtype: Punjab and Haryana
- Act ID: 21694
- Digitised on: 13 Aug 2025