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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(96) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

(96)Approach road from Panipat-Sanauli Road to village Kala Amb (Historical place).] [Added vide Haryana Notification No. 10DP-92/11746 dated 14-8-1992.]NotificationsSelected Notifications under Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963)Haryana Government, Town and country Planning Department, Order dated the 27th December, 2005No. 18655. - In exercise of the powers conferred by Section 11 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Punjab Act No. 41 of 1963), Governor of Haryana hereby makes the following directions to the Director, Town and Country Planning, with reference to implementation of Haryana, Industrial Policy-2005, for facilitation for industrial units coming up in areas developed by State Agency :-