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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(2)(c) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

(c)the Form and contents of the plans in respect of a controlled area and the procedure to be followed and any other matter in connection with the preparation, submission and approval of the plan;