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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Haryana - Subsection

Section 3A(1) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

(1)The owner or occupier of every building situated in any slum area shall send to the competent authority a statement in such form and within such period as may be prescribed.