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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(1)(b) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(b)the State Government when it is leased out by allotment. Any application under this sub-rule shall be made in the same manner as provided in sub-rules (4) to (7) of rule 8 and shall be governed by the same conditions as provided under rule 9(1).