Section 138A(1) in The Haryana Municipal Act, 1973
(1)A municipality may use any place or land belonging to the municipality or the State Government or private land for the purpose of collection, treatment and disposal of solid waste within or outside their limit and may at all times do all acts, things which may be necessary or expedient for repairing and maintaining such lands selected for solid waste management :Provided that reasonable compensation shall be paid to the owner or occupier of the land, if it belongs to any private person.
