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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Haryana - Subsection

Section 58(3)(d) in Haryana Urban Development Authority Act, 1977

(d)all taxes, fees and other sums of money due to the State Government under the Punjab New Mandi Townships (Development and Regulation) Act, 1960 shall be deemed to due to be the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.];