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 173] [Entire Act] State of Haryana - Subsection Section 173(2) in Haryana Municipal Corporation Act, 1994 (2)"main" means a pipe laid by the Corporation for the purpose of giving a general supply of water, individual consumers and includes any apparatus used in connection with such a pipe;
