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[Cites 0, Cited by 0] [Section 268(1)] [Section 268] [Entire Act]

State of Haryana - Subsection

Section 268(1)(b) in Haryana Municipal Corporation Act, 1994

(b)for the removal of the contents of all receptacles and depots and of the accumulations at all places provided for appointment by him under the provisions of this Act for the temporary deposit of rubbish, filth and other polluted and obnoxious matter.