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[Cites 0, Cited by 0] [Section 203C(3)] [Section 203C] [Entire Act]

State of Haryana - Subsection

Section 203C(3)(k) in The Haryana Municipal Act, 1973

(k)any other 'matter which is necessary for the proper planning of any controlled area and for preventing buildings being erected or re-erected haphazardly in such area.