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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(1) in Haryana Pond and Waste Water Management Authority Act, 2018

(1)The Authority shall be consulted at the time of preparation of spatial or development plan of any area comprising a pond or protected area and no spatial or development plan in respect of such area shall be approved or enforced without prior approval of the Authority.