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[Cites 0, Cited by 0] [Section 8B(2)] [Section 8B] [Entire Act]

State of Haryana - Subsection

Section 8B(2)(c) in The Haryana Development and Regulation of Urban Areas Act, 1975

(c)the area norms for the part of licenced area being retained, if any, fulfils the applicable area norms for grant of such licence; and