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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(g) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(g)Each instalment shall be paid by the prescribed mode of payment. Each such payment shall be accompanied by a letter showing full particulars of the site/building to which the payment pertains.