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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Haryana - Subsection

Section 89(5) in Haryana Urban Development Authority Act, 1977

(5)No compensation shall be claimable by any person for any damage which he may sustain in consequence of the removal of any development under Section 87 or the discontinuance of the development under this section.