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

State of Haryana - Subsection

Section 3A(3) in The Haryana Development and Regulation of Urban Areas Act, 1975

(3)The [infrastructure development charges] [Substituted 'service charges' by Haryana Act No. 5 of 2007, dated 3.4.2007.] shall be deposited by the colonizer with such officer or person as may be appointed by the Government in this behalf.