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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Haryana - Subsection

Section 34(1)(a) in Haryana Housing Board Act, 1971

(a)that any street laid down or altered by the Board has been duly levelled, paved, metalled, flagged, channelled, severed and drained in the manner provided in the programme sanctioned by the State Government under section 24 or varied under section 27 or modified under section 29;