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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1) in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976

(1)It shall be the duty of the owner of a building to have the building lime-washed or colour-washed at least once in two years and the woodwork and non-lime washable portion of the building to be oil-painted at least, once in four years.