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] [Section 12] [Entire Act] State of Haryana - Subsection Section 12(4) in Haryana Municipal Drainage and Sanitation Bye-laws, 1977 (4)In the event of the required connection having been sanctioned, the same shall be made only through officer authorised by the committee and through licensed plumber.
