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[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of Haryana - Subsection

Section 209(2) in The Haryana Municipal Act, 1973

(2)Where an appeal is preferred under sub-section (1) against the order of demolition, the Deputy Commissioner may stay the enforcement of the order on furnishing of sufficient security and on such terms, if any, for such period, as it may think fit.