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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(1)(c) in Faridabad Metropolitan Development Authority Act, 2018

(c)all moneys received or due to be received, prior to the commencement of this Act by the State Government and unspent at the time of commencement of this Act on account of infrastructure development charges levied, in the notified area, under sub-section (1) of section 3A of the Haryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975) and payable by the owner granted a licence under the said Act;