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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Haryana - Subsection

Section 6B(3) in The Haryana Development and Regulation of Urban Areas Act, 1975

(3)The utilization of development rights against any PDR Certificate issued against a specific colony shall be non-transferable and fee deposited against it shall be non-refundable.]