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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of Haryana - Subsection

Section 206(2) in Haryana Municipal Corporation Act, 1994

(2)If any railway or private street be constructed or any building, wall, fence or structure erected on any drain or water works as aforesaid without the written permission, the Commissioner may remove or otherwise deal with the same as he may think fit.