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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1)(i) in Haryana Development and Regulation of Urban Areas (Amendment and Validation) Act, 2012

(i)all acts, proceedings or things done or action taken by the Government or by any other official of the Government or by any authority, in connection with the recovery of cost of construction of such schools, hospitals, community centres and other community buildings by the Director either through issuance of executive instructions or through condition prescribed in bilateral agreement or through any undertaking obtained from coloniser, for all purposes be deemed to be and to have always been done or taken in accordance with law;