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[Cites 0, Cited by 0] [Section 330] [Entire Act]

State of Haryana - Subsection

Section 330(1) in Haryana Municipal Corporation Act, 1994

(1)No person shall, without the previous permission in writing of the Commissioner, establish in any premises, or materially alter, enlarge or extend, any factory, workshop or trade premises in which it is intended to employ steam, electricity, water or other mechanical power.