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

State of Haryana - Subsection

Section 6B(2) in The Haryana Development and Regulation of Urban Areas Act, 1975

(2)On receipt of the application under sub-section (1) and upon scrutiny of the application, the Director, if satisfied, may issue PDR Certificate specifying its utilization or may reject it, citing reasons thereof:Provided that no such application shall be rejected without giving an opportunity of hearing to the colonizer.