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[Cites 0, Cited by 1] [Section 16(1)] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(1)(ii) in Haryana Urban Development Authority Act, 1977

(ii)any fee or contribution payable under this Act in respect of any land or building or both, the Estate Officer may direct that in addition to the amount of arrears, a sum not exceeding that amount shall be recovered from the person by way of penalty :