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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Haryana - Subsection

Section 58(2)(d) in Haryana Urban Development Authority Act, 1977

(d)all taxes, fees and other sums of money due to the State Government under the Punjab Urban Estates (Development and Regulation) Act, 1964 immediately before the commencement of this Act, shall be deemed to be due to the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.]; and