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[Cites 0, Cited by 0] [Section 265] [Entire Act]

State of Haryana - Subsection

Section 265(4) in Haryana Municipal Corporation Act, 1994

(4)If it appears to the Commissioner that danger from a building which is in a ruinous condition or likely to fall is imminent, he may, before making the order aforesaid, fence off, demolish, secure or repair the said building or take such steps as may be necessary to prevent the danger.