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Section 11 — Authentication of orders and other instruments of the Corporation.

The Faridabad Development Corporation Act, 1956
All orders and decisions of the Corporation shall be authenticated by the signature of the Chairman or any other member authorised by the Corporation in this behalf, and all other instruments issued by the Corporation shall be authenticated by the signature of the Administrator or any other officer of the Corporation authorised in like manner in this behalf.

Official Hindi (PDF) ↗

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