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[Cites 0, Cited by 0] [Section 80(3)] [Section 80] [Entire Act]

State of Haryana - Subsection

Section 80(3)(a) in Haryana Urban Development Authority Act, 1977

(a)when any such department or local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] intends to carry out any development of land it shall inform the Vice-Chairman in writing of its intention to do so, giving full particulars thereof including any plans and documents, at least 30 days before undertaking such development;