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[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

State of Haryana - Subsection

Section 80(3)(d) in Haryana Urban Development Authority Act, 1977

(d)the State Government, on receipt of proposals for development together with the objections of the Vice-Chairman, may either approve the proposal with or without modifications or direct the Department on the local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], as the case may be, to make such modifications as proposed by the Government, and the decisions of the State Government shall be final;