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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Haryana - Subsection

Section 50(3) in Faridabad Complex (Regulation and Development) Act, 1971

(3)Wherever the terms of the notice have not been complied with, the Chief Administrator may after six hours notice, cause the act to be done at the cost of such person. In case that person fails to pay the such said cost, the same may be recovered as arrears of land revenue.