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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Haryana - Subsection

Section 96(2) in The Haryana Municipal Act, 1973

(2)After such seizure the officer authorised by the committee in this behalf shall forthwith issue a notice in writing to the owner thereof by registered post that after the expiry of fifteen days from the date of service of the notice he will sell such vehicle or animal or both.