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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Haryana - Subsection

Section 58(2)(b) in Haryana Urban Development Authority Act, 1977

(b)all properties movable and immovable and all interests of whatsoever nature and kind therein, vested in the State Government under the Punjab Urban Estates (Development and Regulation) Act, 1964, before the commencement of this Act, shall vest in the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.];