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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Haryana - Subsection

Section 93(2)(ii) in Haryana Urban Development Authority Act, 1977

(ii)in respect of property situated outside such township, colony or other area, as aforesaid, not exceeding one-third of the amount, by which the value of the property on the completion of the execution of the development scheme, estimated as if the property were clear of buildings, exceeds the value of the property prior to such execution, estimated in the manner.