Section 266(3) in Haryana Municipal Corporation Act, 1994
(3)The Commissioner shall, on the application of any person who has vacated, or has been removed from any building in pursuance of an order made by him, allow such person to reoccupy the building on the expiry of the period for which the order has been in force; provided that the reasons on account of which the vacation was ordered have been rectified or have ceased to exist.
