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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(1)(a) in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976

(a)the evacuation of any infected building used as a dwelling or of any part thereof by the person or persons residing whether habitually or temporaril thereon, provided sufficient accommodation for all persons affected is available, or is provided elsewhere;