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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1)(e) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(e)it has sound financial position and have capacity to meet 25% of the cost of land and construction thereupon. (The Society shall have to submit audited financial statements of the last five years and evidence of having necessary funds to prove its financial position);