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[Cites 0, Cited by 0] [Section 7B(2)] [Section 7B] [Entire Act]

State of Haryana - Subsection

Section 7B(2)(i) in The Haryana Development and Regulation of Urban Areas Act, 1975

(i)if satisfied, that the delay in execution of development work was for reasons beyond the control of the colonizer, renew the licence for a maximum period of twenty-four months, or part thereof, on deposit of fee at double the rate of fee prescribed for grant of the licence: