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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(4) in Faridabad Complex (Regulation and Development) Act, 1971

(4)The State Government may either approve the plans without modifications or with such modifications as it may consider necessary or reject the plans with directions to the Chief Administrator to prepare fresh plans according to such directions.