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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2)(k) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

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