Section 25(2)(h) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(2)(h) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

(h)the procedure to be followed in hearing appeals under [Sections 10 and 12C] [Substituted vide Haryana Act No. 8 of 2001.], the fees to be paid in respect of, and the document which shall accompany such appeals; and

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State of Haryana - Subsection

Section 25(2)(h) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963