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[Cites 0, Cited by 0] [Section 235] [Entire Act]

State of Haryana - Subsection

Section 235(3) in Haryana Municipal Corporation Act, 1994

(3)If the occupier of the said premises removes or alters any structure or fixture in accordance with such notice, he shall be entitled, unless the structure or fixture was erected, set-up or placed by himself, to credit into account with the owner of the premises for all reasonable expenses incurred by him in complying with the notice.