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[Cites 0, Cited by 0] [Section 231] [Entire Act]

State of Haryana - Subsection

Section 231(3) in Haryana Municipal Corporation Act, 1994

(3)Within sixty days after the receipt of any application under sub-section (1) the Corporation shall either accord sanction to the lay-out plan on such conditions as it may think fit or ask for further information with respect to it.