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[Cites 0, Cited by 0] [Section 143(2)] [Section 143] [Entire Act]

State of Haryana - Subsection

Section 143(2)(a) in The Haryana Municipal Act, 1973

(a)require any courtyard, alley or passage between two or more buildings to be paved by the owner or part-owner of such buildings with such materials and in such manner as may be approved by the committee;