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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Haryana - Subsection

Section 190(2) in The Haryana Municipal Act, 1973

(2)Notwithstanding anything contained in Section 243 a court may take cognizance of an offence under sub-section (1) of this section upon the complaint of the owner or occupier or other person in charge of the property in respect of which such offence is alleged to have been committed.