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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(5)(ii) in Haryana Urban Development Authority Act, 1977

(ii)grant permission in writing, on such conditions as may be approved by him for the safety or convenience of persons passing by, or dwelling or working in the neighbourhood, and withdraw the permission, to any person to -