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[Cites 0, Cited by 0] [Section 346(3)] [Section 346] [Entire Act]

State of Haryana - Subsection

Section 346(3)(a) in Haryana Municipal Corporation Act, 1994

(a)the division of any site into plots for the erection or re- erection of any building and the manner in which such plots may be transferred to intending purchasers or lessees;