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State of Haryana - Section

Section 5 in Haryana Urban Development Authority (Preservation of Trees) Regulations, 1979

5. Register of applications.

- The Estate Officer or such other authorised officer shall keep and maintain a register of all applications for permission under these Regulations containing information as to the nature of the application, name of the applicant, the decision of the competent authority there-on and any directions as to the replanting of the trees, etc. and every such register shall be available for inspection.