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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Haryana - Subsection

Section 141(1) in The Haryana Municipal Act, 1973

(1)No person shall, without the permission of the committee, at any time make or cause to be made, any connection or communication with any cable, wire, pipe, ferrule, drain, sewer or channel constructed or maintained by or vested in the committee, for any purpose whatsoever.