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[Cites 0, Cited by 0] [Section 265] [Entire Act]

State of Haryana - Subsection

Section 265(5) in Haryana Municipal Corporation Act, 1994

(5)If the owner or occupier of the building does not comply with the order within the period specified therein, the Commissioner shall take such steps in relation to the building as to prevent all cause of danger therefrom.