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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Haryana - Subsection

Section 88(2) in Haryana Urban Development Authority Act, 1977

(2)Any person aggrieved by an order under sub-section (1) may appeal to the Chairman against that order within thirty days from the date thereof and the Chairman may after hearing the parties to the appeal either allow or dismiss the appeal or may reverse or vary any part of the order.