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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(2)(a) in Haryana Urban Development Authority Act, 1977

(a)all properties, funds and dues which are vested in, or realisable by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], shall vest in, or be realisable by, the State Government;