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 2] [Entire Act] State of Haryana - Subsection Section 2(27) in The Haryana Municipal Act, 1973 (27)"water seal latrine" means a latrine with a minimum water seal of 20mm in which excreta is pushed in or flushed by water and is not required to be removed manually.] [Clauses 26 and 27 added vide Haryana Act No. 3 of 1994.]
