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[Cites 0, Cited by 0] [Section 203E] [Entire Act]

State of Haryana - Subsection

Section 203E(1) in The Haryana Municipal Act, 1973

(1)Every person desiring to obtain the permission or licence referred to in Section 203D shall make an application in writing to the Director in such form and containing such information in respect of the land, building, excavation or means of access to a road to which the application relates, as may be prescribed.