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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(vii) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(vii)The Executive Officer shall be entitled at all convenient times to enter upon and inspect the site or building with a view to ensure that no provision of the Act or of the rules/by-laws made thereunder including these rules is being violated. Executive Officer may authorize any person subordinate to him to carry out the above said inspection;