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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(2)(e) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963

(e)the form in which application for permission or licence shall be made under sub-section (1) of Section 8 and the information which shall be furnished therein;