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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Haryana - Subsection

Section 93(2)(i) in Haryana Urban Development Authority Act, 1977

(i)in respect of any property situated in the township or colony, if any, developed or in other area developed or re-developed, equal to one-third of the amount, and