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

State of Haryana - Subsection

Section 3(3)(v) in The Haryana Development and Regulation of Urban Areas Act, 1975

(v)to permit the Director or any other officer authorised by him to inspect the execution of the layout and the development works in the colony and to carry out all directions issued by him for ensuring due compliance of the execution of the layout and development works in accordance with the licence granted ;