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State of Haryana - Section

Section 29 in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

29. Power to remove offensive or dangerous trades from slum areas.

- The competent authority may, by order in writing, direct any person carrying out any dangerous or offensive trade in a slum area to remove the trade from that area within such time as may be specified in the order :Provided that no order under this section shall be made unless the person carrying on the trade has been afforded a reasonable opportunity of showing cause as to why the order should not be made.