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[Cites 0, Cited by 0] [Section 243] [Entire Act]

State of Haryana - Subsection

Section 243(2) in Haryana Municipal Corporation Act, 1994

(2)Any permission granted under clause (b) or clause (c) of sub-section (1) shall be terminable at the discretion of the Commissioner on his giving not less than twenty-four hours notice of such termination to the person to whom such permission was granted.