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[Cites 0, Cited by 1] [Section 3(3)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(3)(vi) in The Haryana Development and Regulation of Urban Areas Act, 1975

(vi)[ to fulfil such terms and conditions as may be specified by the Director at the time of grant of licence through bilateral agreement as may be prescribed:] [Added by Haryana Act No. 15 of 2006, dated 20.3.2006.]