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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(2)(l) in Faridabad Metropolitan Development Authority Act, 2018

(l)the form and manner in which the Chief Executive Officer shall direct the District Magistrate to remove any unauthorized development in the notified area or obstructions or encroachments under the first proviso to section 26;