Section 398(2) in Haryana Municipal Corporation Act, 1994
(2)[ In addition to the directions issued under sub-section (1), the Government may also issue directions to the Corporation or the Commissioner [or the Director] [Added by Haryana Act No 15 of 2003.] for carrying out for purposes of this Act and in Particular with regard to -(a)various uses to which any land within the Corporation may be put;(b)repayment of debts and discharging of obligations;(c)collection of taxes;(d)observance of rules and bye-laws;(e)adoption of development measures and measures for promotion of public safety, health convenience and welfare;(f)sanitation and cleanliness;(g)establishment and maintenance of fire-brigade.]
