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[Cites 0, Cited by 0] [Section 208A(2)] [Section 208A] [Entire Act]

State of Haryana - Subsection

Section 208A(2)(b) in The Haryana Municipal Act, 1973

(b)allowing the functionaries of the municipality to bring it in conformity with the sanctioned building plan as per the provisions of this Act, rules or bye-laws framed thereunder at the cost of the owner; or