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[Cites 0, Cited by 0] [Section 108(2)] [Section 108] [Entire Act]

State of Haryana - Subsection

Section 108(2)(b) in Haryana Urban Development Authority Act, 1977

(b)the powers and duties of the Chief Town Planner, Chief Engineer, Controller of Finance, Secretary, Estate Officer and Manager Estate of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.];