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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(1)(a) in Haryana Registration and Regulation of Societies Act, 2012

(a)in case the immoveable property is acquired from the Government or any of its instrumentalities or a municipal body or gram panchayat or any other such authority, with the prior written permission of the Government;