Section 8(2)(g) in The Haryana Special Economic Zone Act, 2005

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State of Haryana - Subsection

Section 8(2)(g) in The Haryana Special Economic Zone Act, 2005

(g)for the purpose of providing, maintaining or continuing any amenity and infrastructure in the Special Economic Zone, the Developer may levy such charges, as he may consider necessary, in respect of any land, building, installations or any other infrastructure upon the user/occupier thereof; and

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State of Haryana - Subsection

Section 8(2)(g) in The Haryana Special Economic Zone Act, 2005