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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(ii) in Haryana Development and Regulation of Urban Areas (Amendment and Validation) Act, 2012

(ii)after sub-clause (iv), the following sub-clause shall be inserted and shall be deemed to have been inserted with effect from the 30th January, 1975, namely:-