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[Cites 0, Cited by 0] [Section 331] [Entire Act]

State of Haryana - Subsection

Section 331(2) in Haryana Municipal Corporation Act, 1994

(2)In prescribing the terms of a licence granted under this section for the use of premises as mills or iron yards or for similar purposes the Commissioner may, when he thinks fit, require the license to provide a space or passage within the premises for carts for loading and unloading purposes.