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State of Haryana - Section

Section 219 in The Haryana Municipal Act, 1973

219. Inspection of buildings, etc.

(1)The committee or Executive Officer may authorize any person after giving three hours' notice to the occupier, or if there be no occupier, to the owner of any building to enter and inspect it at any time between sunrise and sunset, where such inspection appears necessary for sanitary reasons.
(2)If the building to be inspected is a stable for horses or a horse or shed for cows or other cattle, previous notice shall not be requisite before inspection.