Section 24(1)(a) in Haryana Panchayati Raj Act, 1994

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State of Haryana - Subsection

Section 24(1)(a) in Haryana Panchayati Raj Act, 1994

(a)the owner or the occupier of any building or land -

(i)to remove any encroachment on a public street, place or drain;

(ii)to close, remove, alter, repair, clean, disinfect or put in good order any latrine, urinal, water closet, drain, cesspool or other receptacle for filth, sullage water, rubbish or refuse or to remove or alter any door or trap or construct any drain for any such latrine, urinal or water closet, by a sufficient roof and wall or fence from the view of persons passing by or dwelling in the neighbourhood;

(iii)to cleanse, repair, cover, fill up, drain off, deepen or to remove water from a private well, reservoir, pool, pit, ditch, depression or excavation therein which may appear to the Gram Panchayat to be injurious to health or offensive to the neighbourhood;

(iv)to remove any dirt, dung, night soil, manure or any noxious or offensive matter therefrom and to cleanse the land or building;

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State of Haryana - Subsection

Section 24(1)(a) in Haryana Panchayati Raj Act, 1994