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State of Haryana - Section

Section 5 in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000

5. Delivery of possession.

[Sections 18 and 43(1)(2)(vi)] - The possession of the plot shall be offered to the allottee by the Executive Officer-cum-Secretary, Market Committee within thirty days from the date of issue of allotment letter.