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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(2) in Faridabad Complex (Regulation and Development) Act, 1971

(2)The Chief Administrator shall not later than six months from the date of declaration under sub-section (1), or within such further period as the State Government may allow, prepare plans showing the controlled area and signifying therein the nature of restrictions and conditions proposed to be made applicable to the controlled area and submit the plan to the State Government.