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[Cites 0, Cited by 0] [Section 111(2)] [Section 111] [Entire Act]

State of Haryana - Subsection

Section 111(2)(d) in Haryana Urban Development Authority Act, 1977

(d)for the purpose of carrying out any development which has not been fully carried out by the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] and for the purpose of realising properties, funds and dues referred to in clause (a) the functions of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall be discharged by the State Government.