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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(5) in Haryana Urban Development Authority Act, 1977

(5)The income resulting from investments mentioned in sub-section (4) and proceeds of the sale of the same shall be credited to the fund of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].