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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Haryana - Subsection

Section 108(1) in Haryana Urban Development Authority Act, 1977

(1)The Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] may, with the previous approval of the State Government, may make regulations not inconsistent with this Chapter and the rules made thereunder, for the administration of the affairs of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].