Section 408A(1) in Haryana Municipal Corporation Act, 1994
(1)If the competent authority is satisfied-(a)that any person authorized to occupy any premises of the Corporation has-(i)not paid rent lawfully due from him in respect of such premises for a period of more than two months; or(ii)sublet, without the permission of the Commissioner or any other officer duly empowered to grant such permission, the whole or any part of such premises; or(iii)otherwise acted in contravention of any of the terms expressed or implied, under which he is authorized to occupy such premises; or(b)that any person is in unauthorized occupation of any premises/land or building/structure constructed thereon, of the Corporation,the competent authority may, notwithstanding anything contained in any law, for the time being in force, by notice served upon him by post or by person and if such person avoids service or is not available for service of notice or refuses to accept notice, then by affixing a copy of it on the outer door or some other conspicuous part of such premises/land or building or by beating of drums or in such manner, as may be prescribed, call upon such person to appear and show cause why he should not be ordered to vacate the said premises/land or building/structure constructed thereon or demolish unauthorized construction and to restore to its original state or to bring it in conformity with the provisions of this Act or rules framed thereunder, as the case may be, within a period of seven days from the date of service of the notice.
