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State of Haryana - Section

Section 40 in Faridabad Complex Administration Building Rules, 1989

40. Sites. Sections 43(2), 57(2)(m).

- No person shall erect or-re-erect any building on any ground which has been filled up with offal or offensive vegetable or animal matter, or upon which any such matter is deposited unless and until the Chief Administrator, certifies that such matter has been properly removed by excavation or other wise become or has been rendered innocuous.