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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Haryana - Subsection

Section 154(1) in The Haryana Municipal Act, 1973

(1)Where the property in any dung vests in any person or class of persons other than the committee, the committee, required under the last preceding section, shall acquire, either permanently or for such period as it may deem fit, rights or interests in the dung belonging to the aforesaid persons, on payment of such compensation as the committee may consider reasonable and may assess the same in the manner hereinafter provided.