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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Haryana - Subsection

Section 91(6) in Haryana Urban Development Authority Act, 1977

(6)The said cess shall be payable in such number of instalments, and each instalment shall be payable at such time and in such manner, as the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] may fix, and arrear of cess shall be recoverable as arrears of land revenue.