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[Cites 0, Cited by 0] [Section 180(1)] [Section 180] [Entire Act]

State of Haryana - Subsection

Section 180(1)(a) in The Haryana Municipal Act, 1973

(a)When the committee considers that in any street other than a public street, or in any part of such street within the municipality, it is necessary for the public health, convenience or safety, that any work should be done for the levelling, paving, metalling, flagging, channeling, draining, lighting or cleaning thereof, the municipal committee may by written notice require the owner or owners of such street or part thereof, to carry out such work in a manner and within a time to be specified in such notice.