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State of Haryana - Section

Section 193 in The Haryana Municipal Act, 1973

193. Roofs and external walls not to be inflammable materials.

- The committee may direct that, within certain limits, to be fixed by it, the roofs and external walls of huts or other building shall not be made or renewed of grass, mats, leaves or other highly inflammable materials without the permission of the committee in writing and the committee may, by written notice, require any person, who has disobeyed any such direction, remove or alter the roofs or walls so made or renewed, as it may think fit.