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State of Haryana - Section

Section 211 in The Haryana Municipal Act, 1973

211. Restriction on transfer of land included in development scheme.

- When the Improvement Trust adopts and communicates a resolution to the committee indicating its intention to take up preparation of development scheme in any part of the municipal area, the committee shall not lease, alienate or sell any part of the land covered under the scheme, except with the permission of the Deputy Commissioner.