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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(6)(i) in Haryana Urban Development Authority Act, 1977

(i)after reasonable opportunity has been given to the owner to remove his material and he was failed to do so, remove or cause to be removed by the police, or any other agency, any such movable encroachments or overhanging structures and any such material, goods or articles of merchandise and any such fence, pot, stall or scaffolding;