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[Cites 0, Cited by 0] [Section 309(1)] [Section 309] [Entire Act]

State of Haryana - Subsection

Section 309(1)(h) in Haryana Municipal Corporation Act, 1994

(h)save with the written permission of the Commissioner and in such manner as he may authorise, store or use night-soil, cow-dung, manure, rubbish or any other substance emitting an offensive smell; or