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[Cites 0, Cited by 0] [Section 203C(3)] [Section 203C] [Entire Act]

State of Haryana - Subsection

Section 203C(3)(g) in The Haryana Municipal Act, 1973

(g)the amenities to be provided in relation to any site or buildings on such site whether before or after the erections or re-erection of buildings on such site and the person or authority by whom such amenities are to be provided;