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State of Haryana - Section

Section 44 in Haryana Urban Development Authority Act, 1977

44. Authentication.

- All permissions, orders, decisions, notices and other documents of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall be authenticated by the signatures of the Secretary or any other officer authorised by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] in this behalf.