Legal Document View

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
[Cites 0, Cited by 0] [Section 176(1)] [Section 176] [Entire Act]

State of Haryana - Subsection

Section 176(1)(a) in Haryana Municipal Corporation Act, 1994

(a)for ascertaining the sufficiency and wholesomeness of water supplies within the Municipal area;