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

State of Haryana - Subsection

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

(c)where the Vice-Chairman raises any objection to the proposed development on the ground that the development is not in conformity with any master plan or [sectoral/zonal development plan(s)] [Substituted for the words 'sector development plan' by Haryana Act No. 23 of 2004.] prepared or intended to be prepared by it, or on any other ground, such department or the local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], as the case may be, shall -
(i)either make necessary modifications in the proposal for development to meet the objection raised by the Vice-Chairman; or
(ii)submit the proposals for development together with the objections raised by the Vice-Chairman to the State Government for decision under clause (d);