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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Haryana - Subsection

Section 5A(vi) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979

(vi)date of sanction of the plan of the house proposed to be constructed. (Letter from the concerned Authority in support of (ii), (iii), (iv), (v) and (vi) alongwith the letter of allotment and sanctioned plan be also attached)].