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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(5) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(5)The Deputy Commissioner may recommend the application to the State Government through the Director in Form D along with the resolution and documents submitted by the municipality, if he deems fit, or refuse to recommend it and may return it with such observations as he deems fit.