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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(1)(e) in Haryana Urban Development Authority Act, 1977

(e)all moneys received by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] by way of rents and profits or in any other manner or from any other source.