138A. [ Use of municipal, government or private land for the purpose of collection and disposal of solid waste. [Inserted vide Haryana Act No. 14 of 2000.]
(1)A municipality may use any place or land belonging to the municipality or the State Government or private land for the purpose of collection, treatment and disposal of solid waste within or outside their limit and may at all times do all acts, things which may be necessary or expedient for repairing and maintaining such lands selected for solid waste management :Provided that reasonable compensation shall be paid to the owner or occupier of the land, if it belongs to any private person.(2)The urban development authorities as well as private colonisers shall provide suitable land/site for solid waste management at the time of planning of new residential, commercial and industrial complexes.]
