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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Haryana - Subsection

Section 258(1) in Haryana Municipal Corporation Act, 1994

(1)The erection of any building on either side of a new street may be refused by the Commissioner unless and until such new street has been levelled and wherever in the opinion of the Commissioner practicable, metalled or paved, drained, lighted and laid with a water main to his satisfaction.