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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Haryana - Subsection

Section 116(4) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(4)No such works shall be laid out within a distance of 250 feet from any percolation well, tubewell or watercourse or stream used or likely to be used for drinking or domestic purposes or for the manufacture or preparation of any articles of food or drink for human consumption.Connection With Public Sewer