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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(3) in The Haryana Special Economic Zone Act, 2005

(3)Wherever a Special Economic Zone is approved in the controlled areas, the Government may direct the Developer to adhere to the provisions of building rules framed under the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (41 of 1963).