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State of Haryana - Section

Section 17 in Faridabad Complex Administration Building Rules, 1989

17. Maintenance of register or sanction/rejection of building applications. Sections 43(2), 57(2)(m).

- A register in form BR XIII shall be maintained for all building applications received in which permission is given or deemed to have been given or refused under these rules and the said register shall be available for inspection without charge by any person interested and such persons shall be allowed to take extract therefrom.