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[Cites 0, Cited by 0] [Section 182(2)] [Section 182] [Entire Act]

State of Haryana - Subsection

Section 182(2)(i) in The Haryana Municipal Act, 1973

(i)after reasonable opportunity has been given to the owner to remove his material and he has failed to do so, remove or cause to be removed by the police, or any other agency, any such movable encroachments or overhanging structures and any such materials, goods or articles of merchandise and any such fence, post, stall, or scaffolding.