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

State of Haryana - Subsection

Section 4(4) in Haryana Special Economic Zone Rules, 2007

(4)In case, the area of the Special Economic Zone area is situated outside the urbanizable area but within the controlled area, the Developer shall be required to abide by such directions, as may be given by the Government, for necessary integration with future urbanization proposals.