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[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

State of Haryana - Subsection

Section 80(3)(b) in Haryana Urban Development Authority Act, 1977

(b)in the case of a department of any State Government or the Central Government, if the Vice-Chairman has no objection he should inform such department of the same within three weeks from the date of receipts by it under clause (a) of the department's intention, and if the Vice-Chairman does not make any objection within the said period the department shall be free to carry out the proposed development;