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[Cites 0, Cited by 0] [Section 7B(2)] [Section 7B] [Entire Act]

State of Haryana - Subsection

Section 7B(2)(ii) in The Haryana Development and Regulation of Urban Areas Act, 1975

(ii)if not satisfied, order that the licence has lapsed, and thereafter, within one month, shall cause a public notice to be published about the lapse of the licence in atleast two newspapers, one each in Hindi and English, having circulation in such locality.]