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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1)(ii) in Haryana Development and Regulation of Urban Areas (Amendment and Validation) Act, 2012

(ii)no suit or other proceedings shall be maintained or continued in any court or before any authority for the refund of any such amount already deposited or for nullification of Bilateral agreement already made, executive instructions already issued and undertaking obtained; and