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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(2) in The Haryana New Mandi Townships Building Rules, 1967

(2)No person shall erect or re-erect any building on any ground which has been filled up with offal or offensive vegetables or animal matter, or upon which any such matter is deposited unless and until the Medical Officer of Health certifies that such matter has been properly removed by excavation or otherwise or has become or been rendered innocuous.