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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Haryana - Subsection

Section 143(2) in The Haryana Municipal Act, 1973

(2)For the purpose of efficiently draining any building or land the committee may, by notice, in writing -
(a)require any courtyard, alley or passage between two or more buildings to be paved by the owner or part-owner of such buildings with such materials and in such manner as may be approved by the committee;
(b)require such paving to be kept in proper repair.