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[Cites 0, Cited by 1] [Section 3A] [Entire Act]

State of Haryana - Subsection

Section 3A(7) in The Haryana Development and Regulation of Urban Areas Act, 1975

(7)[ The Fund shall be collected and managed by the Director and passed on for the purpose of its further utilisation to the Board to be constituted by the Government for this purpose.] [Substituted by Haryana Act No. 5 of 2013, dated 5.4.2013.]