Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 36 in The Faridabad Complex Water-Supply Bye-laws 36. Reopening of a cut off connection. - A connection that has been cut off under bye-law 34, shall be re-established only upon payment of two rupees as a reconnection fee.
