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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(5) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(5)The Director may after making such enquiries as he considers necessary, amend such map, or register, as the case may be, if it is found to be wrong in any particulars.