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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Haryana - Subsection

Section 49(1)(b) in Faridabad Complex (Regulation and Development) Act, 1971

(b)by an order made by the Chief Administrator under the powers exercisable by him under [Section 116 for section 123 or section 128 or section 131 of the Haryana Municipal Act, 1973, as made applicable by section 56 of this Act] [Substituted by Haryana Act No. 41 of 1973.];