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 34] [Entire Act] State of Haryana - Subsection Section 34(g) in The Faridabad Complex Water-Supply Bye-laws (g)If, in the opinion of the Chief Administrator, danger is involved to the occupants of the house or premises or to the structural stability of such houses or premises or parts thereof;
