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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(4) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(4)The Director shall, on application by any member of public make available, the map referred to in sub-rule (1) and the register referred to in sub-rule (2), for inspection free of cost.