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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Haryana - Subsection

Section 80(1) in Haryana Urban Development Authority Act, 1977

(1)After the declaration of any area as local development area under sub-section (1) of Section 62, no development of land shall be undertaken or carried out or continued in that area by any person or body (including a department of Government) unless permission for such development has been obtained in writing from the Vice-Chairman in accordance with the provisions of this Chapter.