Section 2(21)(i) in The Haryana Municipal Act, 1973

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State of Haryana - Subsection

Section 2(21)(i) in The Haryana Municipal Act, 1973

(i)heretofore levelled, paved, metalled, channelled, sewered or repaired out of municipal or other public funds, unless before such work was carried out, there was an agreement with the proprietor that the street should not thereby become a public street, or unless such work was done without the implied or express consent of the proprietor, or

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State of Haryana - Subsection

Section 2(21)(i) in The Haryana Municipal Act, 1973