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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(4) in Haryana Urban Development Authority Act, 1977

(4)The consideration money for any transfer under sub-section (1) shall be paid to the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] in such manner as may be provided by regulations.