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State of Haryana - Section
Section 77 in The Haryana Municipal Act, 1973
77. [ [Omitted by Haryana Act No. 22 of 2012, 1.10.2012.]
***]| 77. Publication and completion of assessment list.- When the assessment list has been completed, the committee shall give public notice thereof and of the place where the list or a copy thereof may be inspected; and every person claiming to be either owner or occupier of property included in the list, and any authorised agent of such person, shall be at liberty to inspect the list and to make extracts therefrom without charges. |