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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(1)(d) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(d)[ a demand draft in favour of Director, Town and Country Planning Haryana, Chandigarh or the person authorised by him, drawn on any scheduled bank on account of scrutiny fee at the rate of [Rs. 10] [Clause (d) inserted vide Notification Haryana Government Notification No. 5 DP95/12862 dated 8-11-1995.] per square meter of the covered area achieved]