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 61] [Entire Act] State of Haryana - Subsection Section 61(iv) in The Haryana New Mandi Townships Building Rules, 1967 (iv)It shall be adequate size and if intended for the conveyance of foul water shall have an internal diameter of not less than 100 milimetres (4 inches) : 3.937;
