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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Haryana - Subsection

Section 51(2) in Haryana Urban Development Authority Act, 1977

(2)The State Government may, by notification direct that any power exercisable by it under this Act, except the power to make rules, may also be exercised by such officer as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.