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[Cites 0, Cited by 0] [Section 284(6)] [Section 284] [Entire Act]

State of Haryana - Subsection

Section 284(6)(i) in Haryana Municipal Corporation Act, 1994

(i)any other work including the demolition of any building or any Part thereof which, in the opinion of the Commissioner, is necessary for executing any of the works specified above.