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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Haryana - Subsection

Section 58(2)(e) in Haryana Urban Development Authority Act, 1977

(e)all suits, prosecutions and other legal proceedings instituted or which might have been instituted by, for or against the State Government under the Punjab Urban Estates (Development and Regulation) Act, 1964, may be continued or instituted by, for or against the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].