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[Cites 0, Cited by 0] [Section 3AC(4)] [Section 3AC] [Entire Act]

State of Haryana - Subsection

Section 3AC(4)(i) in The Haryana Development and Regulation of Urban Areas Act, 1975

(i)acquire, hold, develop or construct such property, both movable and immovable, as the Board may deem necessary for the performance of any of its activities related to the development of infrastructure sectors or infrastructure projects;