Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Haryana - Subsection Section 22(5) in Faridabad Complex (Regulation and Development) Act, 1971 (5)The State Government may sanction, modify or refuse to sanction the proposal or return it to the Chief Administrator for further consideration.
