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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Haryana - Subsection

Section 85(2)(d) in Haryana Urban Development Authority Act, 1977

(d)all fees and other sums of money due to the Haryana [Shehri Vikas Pradhikaran] [Substituted 'Urban Development Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] immediately before the constitution of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall be deemed to be due to the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.];