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[Cites 0, Cited by 0] [Section 248] [Entire Act]

State of Haryana - Subsection

Section 248(3) in Haryana Municipal Corporation Act, 1994

(3)If any person wilfully or through negligence or accident breaks or causes any damage to any of the things described in sub-section (1), he shall in addition to any penalty to which he may be subjected to under this Act, pay the expenses of repairing the damage so done by him.