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State of Haryana - Section

Section 61 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

61. Site [Sections 8(2) and 25(2)(f)].

- No person shall erect or re-erect any building on any ground which has been filled up with offal or offensive vegetable animal matter, or upon which any such matter is deposited, unless and until the Director certifies that such matter has been properly removed by excavation or otherwise has become or been rendered innocuous.