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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(ii) in Haryana Urban Development Authority (Preservation of Trees) Regulations, 1979

(ii)Where the Estate Officer or such other authorised officer refuses permission under these Regulations or grants such permission subject to conditions, he shall, while refusing or granting permission, certify that in respect of any tree, groups of trees or any wood-land area for which he has so refused or granted permission, he is satisfied that :-