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Garib Chand Vs Municipal Committee
Decision:
Allowed
30-03-1978
.... court. But, from the above resolution, one may infer that a decision was taken and that is how the expenditure for filing an appeal has been sanctioned. This point as a matter of law need not be decided in this appeal as no resolution has been produced by the Municipal Committee authorising the Exe ...
High Court Of Punjab And Haryana At Chandigarh
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