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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(8) in Faridabad Complex (Regulation and Development) Act, 1971

(8)Provision may be made by rules made in this behalf with respect of the form and content of the plans and with respect to the procedure to be followed, and any other matter in connection with the preparation, submission and approval of the plans.