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[Cites 0, Cited by 0] [Section 263(1)] [Section 263] [Entire Act]

State of Haryana - Subsection

Section 263(1)(a) in Haryana Municipal Corporation Act, 1994

(a)to make such alterations as may be specified in the said notice with the object of bringing the building or work in conformity with the said sanction, condition or provisions; or