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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(2)(j) in The Gurugram Metropolitan Development Authority Act, 2017

(j)the form in which the appropriate local authority having jurisdiction may be directed to remove any unauthorized development in the notified area or obstructions or encroachments under section 26;