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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(4) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(4)Deputy Commissioner shall recommend the lease along with Collector's and market rates, with the condition that the lessee after expiry of lease period shall remove malba at his risk and cost.