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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(3) in Haryana Municipal Drainage and Sanitation Bye-laws, 1977

(3)Where the plot area is 300 square metres or more, the house-owner shall install a dug well type latrine (Bucket flush latrine) or a septic tank in accordance with the provisions of bye-law 51.