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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Haryana - Subsection

Section 85(2)(c) in Haryana Urban Development Authority Act, 1977

(c)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by the Haryana [Shehri Vikas Pradhikaran] [Substituted 'Urban Development Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] before the constitution of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], shall be deemed to have been incurred, entered into or engaged to be done by, with or for the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.];