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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Haryana - Subsection

Section 3B(3) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

(3)Every person desiring to obtain permission referred to in sub-section (1) shall make an application in writing to the competent authority, in such form and containing such information in respect of the erection of the building as may be prescribed.