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[Cites 0, Cited by 0] [Section 180(1)] [Section 180] [Entire Act]

State of Haryana - Subsection

Section 180(1)(b) in The Haryana Municipal Act, 1973

(b)Should the owner refuse or should he fail to carrying out the work within the time specified, the committee may, by written notice, require the owners of the land or buildings, fronting, adjoining or abutting upon such street or part thereof to carry out the work in such manner and within such time as may be specified in the notice.