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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Haryana - Subsection

Section 88(4) in The Haryana New Mandi Townships Building Rules, 1967

(4)He shall cause each absorption pit to be constructed in duplicate and of such capacity as shall be approved by the Administrator so that one pit may be put out of use for cleansing purposes without interference with the continuous operation of the water-borne sanitary installation as a whole.