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[Cites 0, Cited by 3] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2) in The Haryana Development and Regulation of Urban Areas Act, 1975

(2)Upon cancellation of the licence, all necessary action shall be taken by the Director, either himself or through a third party agency identified by him, to secure the assets of the colony as well as to ascertain the claims and liabilities against the licensee.