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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(1)(b) in Haryana Urban Development Authority Act, 1977

(b)any such land after undertaking or carrying out such development as it thinks fit, to such persons, in such manner and subject to such terms and conditions, as it considers expedient for securing development.