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[Cites 0, Cited by 16] [Section 203(1)] [Section 203] [Entire Act]

State of Haryana - Subsection

Section 203(1)(c) in The Haryana Municipal Act, 1973

(c)[ the amount of land in such unbuilt area which shall be transferred to the committee for public purposes including use as public streets by owners of land either on payment of compensation or [Substituted vide Haryana Act No. 18 of 1998.]