Section 240(1)(b) in The Haryana Municipal Act, 1973

[Cites 0, Cited by 0] [Section 240(1)] [Section 240] [Entire Act]

State of Haryana - Subsection

Section 240(1)(b) in The Haryana Municipal Act, 1973

(b)by a notice from a committee under Section 180 requiring a street to be drained, levelled, paved, flagged, metalled or provided with proper means of lighting, or declaring a street to be a public street; [-] [Words 'or by a notice from the executive officer under section 208 requiring the alternation or demolition of a building' omitted vide Haryana Act No. 14 of 2000.] or

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State of Haryana - Subsection

Section 240(1)(b) in The Haryana Municipal Act, 1973