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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Haryana - Subsection

Section 32(1) in Faridabad Complex (Regulation and Development) Act, 1971

(1)Every person desiring to obtain the permission or licence referred to in sections 30 and 31 shall make an application in writing to the Chief Administrator in such form and containing such information in respect of the land, building, excavation or means of access to a road to which the application relates as may be prescribed.