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[Cites 0, Cited by 0] [Section 3AB] [Entire Act]

State of Haryana - Subsection

Section 3AB(1) in The Haryana Development and Regulation of Urban Areas Act, 1975

(1)The Board shall have a Chief Administrator to be appointed by the Government to assist in its day to day functioning and shall be the overall in-charge of the officers and employees of the Board.