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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2) in Faridabad Complex (Regulation and Development) Act, 1971

(2)Every contract or transfer of immovable property belonging to the Administration exceeding ten thousand rupees in value made by or on behalf of the Administration, shall be in writing and shall be signed by the Chief Administrator.