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[Cites 0, Cited by 0] [Section 284] [Entire Act]

State of Haryana - Subsection

Section 284(4) in Haryana Municipal Corporation Act, 1994

(4)Where an order of demolition of a building under this section has been made, the owner of building or any other person having an interest therein shall demolish that building within the time specified in that behalf by the order, and if the building is not demolished within that time, the Commissioner shall demolish the building and sell the materials thereof.