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[Cites 0, Cited by 0] [Section 220] [Entire Act]

State of Haryana - Subsection

Section 220(d) in The Haryana Municipal Act, 1973

(d)to enter into any building or on any land for the purpose of ascertaining whether any building is being or has been erected or re-erected without sanction or in contravention of any sanction given by the committee or Executive Officer of any bye-laws made under Section 202 or of any scheme sanctioned under Section 203 and to take such measurements and do any other such acts as may be necessary for such purpose.