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[Cites 0, Cited by 0] [Section 24(2A)] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(2A)(ii) in The Haryana Development and Regulation of Urban Areas Act, 1975

(ii)prescribing the procedure for project implementation including determination of tariff, assignment of assets, assessing feasibility and viability of finalised infrastructure projects, termination of concession agreement etc. for successful implementation of project and its termination in case of violation of provisions of agreement;