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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(3)(a) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

(a)when permission required under this Act for doing any act or taking any action in respect of any land has been obtained, such act or action shall not be deemed to be unlawfully done or taken by reason only of the fact that permission, approval or sanction required under such other law for doing such act or taking such action has not been obtained;