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[Cites 0, Cited by 0] [Section 237] [Entire Act]

State of Haryana - Subsection

Section 237(6) in The Haryana Municipal Act, 1973

(6)Where under Section 119 or Section 120 the committee has executed any work, the cost thereof may be recovered from the owner or occupier in connection with work done under Section 119, and from the owner in connection with work done under Section 120, in the manner herein provided for the recovery of the cost of work from a defaulting owner or occupier and subject to the provisions herein contained.