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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Haryana - Subsection

Section 42(2) in Faridabad Metropolitan Development Authority Act, 2018

(2)The Authority shall be eligible to receive the infrastructure development charge determined under sub-section (1) of section 3A of the Haryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975), and paid or payable by an owner granted a licence under the said Act. In the notified Area.