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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Haryana - Subsection

Section 58(3)(c) in Haryana Urban Development Authority Act, 1977

(c)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for the State Government, under the Punjab New Mandi Townships (Development and Regulation) Act, 1960, shall be deemed to have been incurred entered into or engaged to be done by, with or for the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.];