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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(2) in Haryana Urban Development Authority Act, 1977

(2)The [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] may advance money for residential, industrial or commercial purposes on such terms and conditions, as may be prescribed.