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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2)(iii) in The Haryana Cattle Fairs Act, 1970

(iii)allotment of site temporarily for commercial or other purposes in connection with the cattle fair, authorisation of raising of structures thereon and fixation of rents for such sites in the prescribed manner;