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[Cites 0, Cited by 0] [Section 47(5)] [Section 47] [Entire Act]

State of Haryana - Subsection

Section 47(5)(c) in Faridabad Metropolitan Development Authority Act, 2018

(c)impose on the transferor an obligation to enter into such written agreements with or execute such other instruments in favour of any other subsequent transferee, as may be stipulated in the scheme;