Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(1) in Haryana Fire Service Act, 2009

(1)Where, on receipt of a report from the competent authority under sub-section (2) of section 21, it appears to the Director that the condition of any building or premises is dangerous to life or property, he shall, without prejudice to any action taken under section 23, by order, require the owner or the occupier of such building or premises to remove themselves from such building or premises forthwith.