Section 253 in Haryana Municipal Corporation Act, 1994
253. Conditions of valid notice.
(1)A person giving the notice required by section 251 shall specify the purpose for which it is intended to use the building to which such notice relates, and a person giving the notice required by section 252 shall specify whether the purpose for which the building is being used is proposed or likely to be changed by the execution of the proposed work.(2)No notice shall be valid until the information required under sub-section (1) and any further information and plans which may be required by bye-laws made in this behalf have been furnished to the satisfaction of the Commissioner along with the notice.
