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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(4) in Haryana Pond and Waste Water Management Authority Act, 2018

(4)The Authority shall not grant any permission under sub-sections (2) or (3) if it is satisfied that such permission is likely to have adverse impact on construction and development of pond.