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[Cites 0, Cited by 0] [Section 203C] [Entire Act]

State of Haryana - Subsection

Section 203C(6) in The Haryana Municipal Act, 1973

(6)Any person without thirty days from the date of publication of the notification under sub-section (5) send to the Director, his objections and suggestions in writing, if any, in respect of such plans and the Director shall consider the same and forward them with his recommendations to the State Government within a period of sixty days from the aforesaid date.