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[Cites 0, Cited by 0] [Section 203L(3)] [Section 203L] [Entire Act]

State of Haryana - Subsection

Section 203L(3)(a) in The Haryana Municipal Act, 1973

(a)licence fee, scrutiny fee, service charges and composition fee realized on account of licences granted by the Director under the provisions of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Act 41 of 1963) and the Haryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975), in the Municipal Areas of the State;