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[Cites 0, Cited by 4] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(9) in Haryana Urban Development Authority Act, 1977

(9)The Secretary to Government, Haryana, Town and Country Planning Department, may, after hearing the revision, confirm, vary or reverse the order appealed from and may pass such order as he deems fit :Provided that the Secretary to Government, Haryana, Town and Country Planning Department, shall not pass an order under this section without hearing the parties.