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State of Haryana - Section

Section 18 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977

18. Adequacy of water supply.

- Before undertaking the installation of water borne sanitary installation in any building, adequate [and regular] [Added by Haryana Notification No. S.O. 120/H.A. 24/1973/Sections 200 and 214/2007. dated 11.12.2007.] supply of water to the premises shall be ensured to the satisfaction of the committee.