Section 263A(2) in Haryana Municipal Corporation Act, 1994
(2)Where any premises has been sealed, the Commissioner, may order such seal to be removed for the purpose of -(a)allowing an opportunity to the owner to bring it in conformity with the sanctioned building plan as per the provisions of this Act, rules or bye-laws framed thereunder within a period, which shall not exceed three months; or(b)allowing the functionaries of the Corporation to bring it in conformity with the sanctioned building plan as per the provisions of this Act, rules or bye-laws framed thereunder at the cost of the owner; or(c)demolition, at the cost of the owner.
