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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(2) in Haryana Special Economic Zone Rules, 2007

(2)The Developer shall undertake to pay, proportionate development charges as determined and directed by the Government for laying the main external services including roads, drainage, sewerage, water supply, electricity or any other town level infrastructure.