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[Cites 0, Cited by 0] [Section 219] [Entire Act]

State of Haryana - Subsection

Section 219(1) in The Haryana Municipal Act, 1973

(1)The committee or Executive Officer may authorize any person after giving three hours' notice to the occupier, or if there be no occupier, to the owner of any building to enter and inspect it at any time between sunrise and sunset, where such inspection appears necessary for sanitary reasons.