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[Cites 0, Cited by 0] [Section 26D] [Entire Act]

State of Haryana - Subsection

Section 26D(b) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(b)undertake to pay proportionate development charges which shall be a first charge of the said land as and when required and as determined by the Director in respect of external development works which may be carried out in the area for the benefit of the said land.