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State of Haryana - Section

Section 105 in Haryana Urban Development Authority Act, 1977

105. Power of the Government to exempt certain class of buildings, etc.

- Notwithstanding anything contained in this Chapter the State Government may by notification in the official Gazette exempt, subject to such conditions and restrictions, if any, as may be specified in such notification, any land or building or class of lands or buildings from all or any of the provisions of this Chapter or rules or regulations made thereunder.