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 197(1)] [Section 197] [Entire Act] State of Haryana - Subsection Section 197(1)(c) in Haryana Municipal Corporation Act, 1994 (c)to remove any existing drain or other appliance or thing used or intended to be used for drainage which is injurious to health;