Section 310 in Haryana Municipal Corporation Act, 1994
310. Power of Commissioner to require removal or abatement of nuisance.
- Where the Commissioner is of opinion that there is a nuisance of any land or building, he may, by notice in writing, require the person by whose act, default or sufferance the nuisance arises or continues or the owner, lessee or occupier of the land or building, or one or more of these persons to remove or abate the nuisance by taking such measures in such manner and within such period as may be specified in the notice.
