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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(3) in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000

(3)The order passed by the Chief Administrator of the Board or by the officer of the Board authorised by him in this behalf, shall be final and binding.