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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(2) in Haryana Municipal Business Bye-laws 1981

(2)The sub-committee shall deal with all cases of encroachments and projections. It will also consider town planning and building schemes and matters relating to the levy and recovery of development charges. Development schemes prepared by the Improvement Trust and referred to the committee will be considered by this sub-committee.