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[Cites 0, Cited by 0] [Section 242] [Entire Act]

State of Haryana - Subsection

Section 242(4) in Haryana Municipal Corporation Act, 1994

(4)No person shall, without the permission of the Commissioner or other lawful authority, remove any bar, chain, post or shoring, timber or remove or extinguish any light set-up under this section.