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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(4) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(4)Any application under sub-rules (1) to (3) shall be forwarded to the State Government through the Deputy Commissioner and it shall be accompanied by a resolution of the municipality, plan of the site/building with a statement in Form C.