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State of Haryana - Section

Section 14 in Faridabad Complex Administration Building Rules, 1989

14. Occupancy violation. Sections 43(2), 57(2)(m).

- Wherever any building is being used contrary to the purpose of the sanctioned plan or the provision of the rules, the Chief Administrator may order such use to be discontinued and the building or portion thereof vacated. Such person shall discontinue the use within 10 days after receipt of the notice or make the building or portion thereof to comply with the requirements of the rules, failing which action as per rule 15 below will be taken.