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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Haryana - Subsection

Section 126(c) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(c)A register in Form M-III in which particulars of all cases in which permission for change of use of land within a controlled area for the purpose of setting up a private colony is granted or refused.