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[Cites 0, Cited by 0] [Section 263A(2)] [Section 263A] [Entire Act]

State of Haryana - Subsection

Section 263A(2)(a) in Haryana Municipal Corporation Act, 1994

(a)allowing an opportunity to the owner to bring it in conformity with the sanctioned building plan as per the provisions of this Act, rules or bye-laws framed thereunder within a period, which shall not exceed three months; or