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[Cites 0, Cited by 1] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(3) in The Haryana Development and Regulation of Urban Areas Act, 1975

(3)[ Every rule made under this Act shall be laid, as soon as may be, after it is made, before the House of the State Legislature, while it is in session.] [Substituted by Haryana Act No. 15 of 2006, dated 20.3.2006.]