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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(1) in Haryana Municipal Business Bye-laws 1981

(1)The Municipal Engineer shall be incharge of the Engineering and Building Department. He shall be responsible for house connections of filtered water supply system, road lighting, water meters, municipal lands and properties, machinery, plants and stores and shall maintain registers and stock books laid down in the Municipal Accounts Code and the Municipal Works Rules.