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[Cites 0, Cited by 7] [Section 2] [Entire Act]

State of Haryana - Subsection

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

(o)"urban area" means any area of land within the limits of a municipal area or notified area or the Faridabad Complex or situate within five kilometres of the limits thereof, or any other area where, in the opinion of the Government, there is a potential for building activities and the Government by means of a notification declares.