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State of Haryana - Section

Section 179 in The Haryana Municipal Act, 1973

179. Notice to owner of land under street.

- In any case where the committee consider that any land is being or has been laid out as a street without the notice required by Section 174 having been given or in contravention of any written direction made by the committee under Section 176, or of any bye-law or provision of this Act, the committee may, by notice in writing, require the owner of the land to alter the street in such manner as it deems necessary.