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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(2)(c) in Haryana Urban Development Authority Act, 1977

(c)for the purpose of carrying out any development which has not been fully carried out by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] and for the purpose of realizing properties, funds and dues referred to in clause (a), the functions of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall be discharged by the State Government.