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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Haryana - Subsection

Section 200(n) in The Haryana Municipal Act, 1973

(n)regulate the making and use of connections or communications between private houses and premises and mains or service cables, wires, pipes, drains, sewers, and other channels established or maintained by the committee under any of the provisions of this Act;