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

State of Haryana - Subsection

Section 21(2) in Haryana Urban Development Authority Act, 1977

(2)The fund shall be applied towards meeting -
(a)expenditure incurred in the administration of this Act;
(b)cost of acquisition of land for purposes of this Act;
(c)expenditure for development of land;
(d)expenditure for such other purposes as the State Government may direct or permit.