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[Cites 0, Cited by 0] [Section 392] [Entire Act]

State of Haryana - Subsection

Section 392(5A) in Haryana Municipal Corporation Act, 1994

(5A)[ regulate the laying of communication cables (underground as well as over ground), erection of communication towers and dish antennas established and maintained by private agencies as well as semi-Government agencies;] [Added by Haryana Act No. 12 of 2013, dated 26.9.2013.]