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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Haryana - Subsection

Section 94(4) in Haryana Urban Development Authority Act, 1977

(4)If the person concerned dissents from the assessment or fails to give the Vice-Chairman the information required by sub-section (2) within the period specified therein, the matter shall be determined by the Chairman and such determination shall not be questioned in any Court.