Section 25(2)(f) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

[Cites 0, Cited by 1] [Section 25(2)] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(2)(f) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

(f)the principles and condition under which applications for permission or licence under this Act may be granted or refused;

(ff)[ the recovery of the arrears fee and charges under Section 7;] [Clause (ff) inserted vide Haryana Act No. 7 of 2004.]