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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(2)(c) in The Haryana Special Economic Zone Act, 2005

(c)the powers of the Director, Town and Country Planning Department, Haryana, exercisable under the provisions of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (41 of 1963) and the Haryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975).