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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(2) in Haryana Municipal Building Bye-laws 1982

(2)No person shall occupy or allow any other person to occupy any new building or a part thereof for any purpose whatsoever until such building or a part thereof has been certified by the committee or by any person authorised by it in this behalf as having been completed in accordance with the permission granted and occupation certificate has been issued in his favour in Form BR-VI.