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 57] [Entire Act] State of Haryana - Subsection Section 57(3) in The Haryana New Mandi Townships Building Rules, 1967 (3)The run off from the roof, paved area (but excluding paved court-yard) and over flow, if any, from the site, shall not be drained into the under ground sewerage system.
