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[Cites 0, Cited by 0] [Section 225] [Entire Act]

State of Haryana - Subsection

Section 225(1) in The Haryana Municipal Act, 1973

(1)The Health Officer or any other officer authorised by the Committee may enter, at any time, after three hours' notice into any building or premises in which any infectious disease is reported or suspected to exist, for the purpose of inspecting such building or premises.