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[Cites 0, Cited by 0] [Section 208A] [Entire Act]

State of Haryana - Subsection

Section 208A(1) in The Haryana Municipal Act, 1973

(1)The Executive Officer or the Secretary of the municipal council or the committee, as the case may be, at any time, before or after making an order under section 208, may order to seal the premises.