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[Cites 0, Cited by 0] [Section 333] [Entire Act]

State of Haryana - Subsection

Section 333(1) in Haryana Municipal Corporation Act, 1994

(1)The Commissioner may give public notice of his intention to declare that in any area specified in the notice no person shall use any premises for any of the purposes referred to in sub-section (1) of section 331 which may be specified in such notice.