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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(3) in Haryana Urban Development Authority Act, 1977

(3)Every appeal under this section shall be disposed of by the appellate [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] as expeditiously as possible.