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[Cites 0, Cited by 0] [Section 333] [Entire Act]

State of Haryana - Subsection

Section 333(5) in Haryana Municipal Corporation Act, 1994

(5)No person shall, in any area specified in any declaration published under sub-section (4), use any premises for any of the purposes referred to in section 331 specified in the declaration and the Commissioner shall have the power to stop the use of any such premises by such means as he considers necessary.