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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(6) in The Haryana Municipal Common Lands (Regulation) Rules, 1976

(6)The committee may auction every year the surplus and useless trees. All trees standing on the land shall be marked with numbers and [the marked numbers of surplus and useless tree] [See Haryana Government GSR 41/HA 15/74/Section 10 dated 4.3.1977.] shall be specifically mentioned in the auction notice and the lease deed.