Section 232 in Haryana Municipal Corporation Act, 1994
232. Alteration or demolition of street made in breach of section 231.
(1)If any person lays out or makes any street referred to in section 231 without or otherwise than in conformity with the orders of the Corporation, the Commissioner may, whether or not the offender, be prosecuted under this Act by notice, -(a)require the offender to show cause by a written statement signed by him and sent to Commissioner on or before such date as may be specified in the notice, why such street should not be altered to the satisfaction of the Commissioner or if such alteration be impracticable why such street should not be demolished; or(b)require the offender to appear before the Commissioner whether personally or by a duly authorised agent on such day and at such time and place as may be specified in the notice and show cause as aforesaid.(2)If any person on whom such notice is served fails to show cause to the satisfaction of the Commissioner as to why such street should not be so altered or demolished, the Commissioner may pass an order directing the alteration or demolition of such street.(3)Nothing in sections 230, 231 and this section shall apply to any land to which the provisions of the Haryana Development and Regulation of Urban Areas Act, 1975 (Haryana Act No. 8 of 1975) apply.
