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State of Haryana - Section

Section 251 in Haryana Municipal Corporation Act, 1994

251. Erection of building.

(1)Every person who intends to erect a building shall apply for sanction by giving notice in writing of his intention to the Commissioner in such form and containing such information as may be prescribed by bye-laws made in this behalf.
(2)Every such notice shall be accompanied by such documents and plans as may be prescribed.