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[Cites 0, Cited by 0] [Section 208(3)] [Section 208] [Entire Act]

State of Haryana - Subsection

Section 208(3)(b) in Haryana Municipal Corporation Act, 1994

(b)fill in, reinstate and make good at his own cost any with the least practicable delay and land opened, broken up or removed for the purpose of placing or carrying such pipe or drain; and