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[Cites 0, Cited by 0] [Section 346(3)] [Section 346] [Entire Act]

State of Haryana - Subsection

Section 346(3)(g) in Haryana Municipal Corporation Act, 1994

(g)the amenities to be provided in relation to any site or buildings on such site whether before or after the erection or re-erection of buildings on such site and the person or authority by whom such amenities are to be provided;