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State of Haryana - Section

Section 36 in Haryana Urban Development Authority Act, 1977

36. Fines when realised to be paid to [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].

- All fines realised in connection with prosecution under this Act shall be paid to the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].