Section 2(1)(n) in Haryana Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2018

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(n)"Urban area" means the area declared as Municipal area under clause (d) of article 243 p of the Constitution of India.

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