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[Cites 0, Cited by 0] [Section 300(1)] [Section 300] [Entire Act]

State of Haryana - Subsection

Section 300(1)(b) in Haryana Municipal Corporation Act, 1994

(b)by notice in writing, require the owner or person having control of such well, tank or place to take such steps as may be directed by the notice to prevent the public from having access to or using such water; or