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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(4) in Faridabad Complex (Regulation and Development) Act, 1971

(4)When the Chief Administrator has finally settled the proposal after consideration of objections, if any, he will forward the proposal to the State Government for final approval and publication in the Official Gazette.