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[Cites 0, Cited by 0] [Section 267A] [Entire Act]

State of Haryana - Subsection

Section 267A(1) in Haryana Municipal Corporation Act, 1994

(1)Notwithstanding anything contained in section 267, the Government may, in the public interest, regularize the buildings in any area whether constructed with or without sanction of the Corporation and for which no building scheme or town planning scheme has been sanctioned.