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[Cites 0, Cited by 0] [Section 3AC(4)] [Section 3AC] [Entire Act]

State of Haryana - Subsection

Section 3AC(4)(vii) in The Haryana Development and Regulation of Urban Areas Act, 1975

(vii)do such other things and perform such other acts as it may think necessary or expedient for the proper conduct of its functions and for carrying into effect the purposes of creation of the Board, as contained in this Act.