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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Haryana - Subsection

Section 96(1) in The Haryana Municipal Act, 1973

(1)If any person owns or occupies any vehicle or animal in respect of which tax is payable under section 69 or section 70 without having paid the tax and fails to pay the tax due on demand, any officer authorised by the committee in this behalf may seize and detain such vehicle and animal, if any, by which it is driven or animal, as the case may be.