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

State of Haryana - Subsection

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

(e)the development of any land begun by any such Department or subject to the provisions of Section 84 by any such local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] before the declaration referred to in sub-section (1) may be completed by that department or local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] in compliance with the requirements of sub-sections (1) and (2).