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[Cites 0, Cited by 0] [Section 346] [Entire Act]

State of Haryana - Subsection

Section 346(9) in Haryana Municipal Corporation Act, 1994

(9)Subject to the foregoing provisions of this section, the Government may direct the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] to furnish such information as the Government may require for the purpose of approving the plans submitted to it under this section.