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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of Haryana - Subsection

Section 172(e) in The Haryana Municipal Act, 1973

(e)may provide within its discretion building sites of such dimensions as it deems fit, to abut on or adjoin any public street made, widened, lengthened, extended, enlarged, improved, or the level of which has been raised or lowered by the committee under clauses (a) and (b) or by the State Government;