Section 203 in Haryana Municipal Corporation Act, 1994
203. Powers of Commissioner to require owner to carry out certain works for satisfactory drainage.
- For the purpose of efficient drainage of any premises, the Commissioner may by notice in writing -(a)require any courtyard, alley or passage between two or more buildings to be paved by the owner for owners of such buildings, with such materials and in such manner as may be approved by the Commissioner; or(b)require such paving to be kept in proper repair.
