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[Cites 0, Cited by 0] [Section 197(1)] [Section 197] [Entire Act]

State of Haryana - Subsection

Section 197(1)(b) in Haryana Municipal Corporation Act, 1994

(b)to provide and set up all such appliances and fittings as may appear to the Commissioner necessary for the purpose of gathering and receiving the filth and other polluted and obnoxious matter from, and conveying the same off, the said premises and of effectually flushing such drain and every fixture connected therewith;