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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1)(g) in Faridabad Complex Administration Building Rules, 1989

(g)no objection certificate from the immediate neighbours regarding sharing of costs of party wall or proportionate cost of the portion already built and in case of dispute, proof of payment of proportionate cost as assessed by the officer so authorised by the Chief Administrator;