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[Cites 0, Cited by 0] [Section 3A(4)] [Section 3A] [Entire Act]

State of Haryana - Subsection

Section 3A(4)(b) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(b)If the applicant fails to submit application within period specified in sub-rule (1) above or deposit the said charges within the period as specified in clause (a), such building shall not be deemed to be excluded.]