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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(7) in The Haryana Municipal Act, 1973

(7)"compost manure" means the produce prepared from dung by subjecting it to the process of compost making the manner prescribed by rules;[(7-A) "controlled area" means an aread declared under section 203 C of this Act to be a controlled area.] [Clause 7A inserted vide Haryana Act No. 1 of 2001.]