Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

State of Haryana - Subsection

Section 48(3)(a) in Faridabad Metropolitan Development Authority Act, 2018

(a)the extent of fulfilment of the goals and objectives of the Authority stated in this Act, as demonstrated by the state of infrastructure, urban environment and social, economic and industrial development of the notified area;