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

State of Haryana - Subsection

Section 8B(3) in The Haryana Development and Regulation of Urban Areas Act, 1975

(3)After scrutiny of application, the Director may, by an order in writing, either allow surrender of licence on such terms and conditions along with forfeiture of such fee and charges, as may be prescribed or reject it, citing reasons thereof.]