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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(2) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(2)Should the colonizer fail to comply with the requirements detailed in the notice issued under sub-rule (1), the Director shall issue him a further notice in Form CL-VII to afford him an opportunity to show cause why the permission granted should not be revoked.