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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(9) in Faridabad Complex (Regulation and Development) Act, 1971

(9)Subject to the foregoing provisions of this section, the Government may direct the Chief Administrator to furnish such information as the State Government may require for the purpose of approving the plans submitted to it under this section.