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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(6) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

(6)The Director shall also give reasonable opportunities to every local authority, within whose local limits any land included in the controlled areas is situated, to make any representation with respects to the plans.