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 56] [Entire Act] State of Haryana - Subsection Section 56(2) in Haryana Municipal Building Bye-laws 1982 (2)Every person intends to carry out these works shall apply for permission as laid down in Water Supply Bye-laws, Drainage and Sanitary Installation Bye-laws.
