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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Haryana - Subsection

Section 78(1) in Haryana Urban Development Authority Act, 1977

(1)Where in any local development area, any building occupied wholly for residential purpose or partly for residential and partly for non- residential purpose abuts an arterial road, the occupier of such building shall be bound to repair, white-wash, colour-wash or paint the facade of such building at his own cost in accordance with any bye-laws made in that behalf.