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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Haryana - Subsection

Section 79(2) in Haryana Urban Development Authority Act, 1977

(2)The State Government may make amendments in the master plan or the [sectoral/zonal development plan(s)] [Substituted for the words 'sector development plan' by Haryana Act No. 23 of 2004.] whether such amendments are of the nature specified in sub-section (1) or otherwise.