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[Cites 0, Cited by 0] [Section 231(4)] [Section 231] [Entire Act]

State of Haryana - Subsection

Section 231(4)(a) in Haryana Municipal Corporation Act, 1994

(a)if the Particulars shown in the lay-out plan would conflict with any arrangements which have been made or which are in the opinion of the Corporation likely to be made for carrying out any general scheme of development of the Municipal area whether contained in the master plan or a zonal development plan prepared for the Municipal area or not; or