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[Cites 0, Cited by 0] [Section 85(4)] [Section 85] [Entire Act]

State of Haryana - Subsection

Section 85(4)(b) in Haryana Urban Development Authority Act, 1977

(b)All development charges and other related sums of money in respect of the local development area, due from any person to the [Municipal Corporation] [Substituted for the words 'Faridabad Complex Administration' by Haryana Act No. 23 of 2004.], shall be deemed to be due to the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].