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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(2)(l) in Faridabad Complex (Regulation and Development) Act, 1971

(l)all acts and things which are likely to promote the safety, health, welfare or convenience of the inhabitants or expenditure whereof may be declared by the Administration, with the sanction of the State Government, to be an appropriate charge on the Administration Fund.