Section 215(1)(a) in Haryana Municipal Corporation Act, 1994

[Cites 0, Cited by 0] [Section 215(1)] [Section 215] [Entire Act]

State of Haryana - Subsection

Section 215(1)(a) in Haryana Municipal Corporation Act, 1994

(a)wilfully obstruct any person acting, under the authority of the Corporation or the Commissioner, in setting out the lines of any works or pull up or remove any pillar, post or stake fixed in the ground for the purpose of setting out lines of such work or deface or destroy any works made for the same purpose; or

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State of Haryana - Subsection

Section 215(1)(a) in Haryana Municipal Corporation Act, 1994