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[Cites 0, Cited by 0] [Section 263] [Entire Act]

State of Haryana - Subsection

Section 263(3) in Haryana Municipal Corporation Act, 1994

(3)If the person or the owner shows cause as aforesaid, the Commissioner shall by an order either cancel the notice issued under sub-section (1) or confirm the same subject to such modifications as he thinks fit.