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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Haryana - Subsection

Section 109(d) in Haryana Urban Development Authority Act, 1977

(d)for so long as the [sectoral/zonal development plans] [Substituted for the words 'sector development plans' by Haryana Act No. 23 of 2004.] are not prepared under section 74, the matter specified in clause (d) of sub-section (2) of that section;