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[Cites 0, Cited by 0] [Section 232(1)] [Section 232] [Entire Act]

State of Haryana - Subsection

Section 232(1)(a) in Haryana Municipal Corporation Act, 1994

(a)require the offender to show cause by a written statement signed by him and sent to Commissioner on or before such date as may be specified in the notice, why such street should not be altered to the satisfaction of the Commissioner or if such alteration be impracticable why such street should not be demolished; or