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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(3) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(3)A municipality may sell a site/building to a Government Department or a Board or a Corporation wholly owned by the Government with the prior approval of the State Government on an application made in this behalf in the interest of the municipality.