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

State of Haryana - Subsection

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

(e)to provide and set up all such appliances and fittings as may appear to the Commissioner to be necessary for the purpose of gathering and receiving the waste water from floors and galleries of buildings when they are washed and conveying the same through spouts, by down take pipes so as to prevent such waste water from discharging directly on streets or inside and lower portion of the premises;