Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 244] [Entire Act]

State of Haryana - Subsection

Section 244(1) in Haryana Municipal Corporation Act, 1994

(1)Any of the things caused to be removed by the Commissioner under this Chapter shall, unless the owner thereof turns up to take back such things and pays to the Commissioner the charges for the removal and storage of such things, be disposed of by public auction or in such other manner and within such time as the Commissioner thinks fit.