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[Cites 0, Cited by 0] [Section 8B(2)] [Section 8B] [Entire Act]

State of Haryana - Subsection

Section 8B(2)(b) in The Haryana Development and Regulation of Urban Areas Act, 1975

(b)no internal development works exist at site and the site stands restored to its original state as it was before the grant of licence;