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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(3) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(3)The Deputy Commissioner shall record in writing an order on the proposal in consultation with District Town Planner -
(a)sanctioning it subject to such conditions, as he thinks fit; or
(b)refusing to sanction it.