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[Cites 0, Cited by 0] [Section 193(4)] [Section 193] [Entire Act]

State of Haryana - Subsection

Section 193(4)(b) in Haryana Municipal Corporation Act, 1994

(b)for the use of the owner or occupier of such premises or not, shall unless the Corporation has otherwise determined, or does at any time otherwise determine, vest and be deemed always to have vested in the Corporation.