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State of Haryana - Section

Section 236 in The Haryana Municipal Act, 1973

236. Penalty for obstruction.

- Any person wilfully obstructing the committee, or any employee of the committee, or any person authorised by the committee, in the exercise of the powers conferred by this Act, shall be punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees.