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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Haryana - Subsection

Section 42(4) in Faridabad Metropolitan Development Authority Act, 2018

(4)The Authority shall receive the conversion charge payable under sub-sections (1) and (1A) of section 7 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Punjab Act 41 of 1963).