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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Haryana - Subsection

Section 49(1)(a) in Faridabad Complex (Regulation and Development) Act, 1971

(a)by a notice from the Chief Administrator requiring a street to be drained, levelled, paved, flagged, metalled or provided with proper means of lighting or being declared a street to be a public street or requiring the alteration or demolition of a building; or