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

State of Haryana - Subsection

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

(c)deposit or cause or permit to be deposited, earth or materials of any description or any rubbish or polluted or obnoxious matter in any place not intended for the purpose or in any public street or public place or unoccupied land under the management of the Corporation; or