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] [Entire Act] State of Haryana - Section Section 101 in The Haryana New Mandi Townships Building Rules, 1967 101. Notice for construction or alteration of installation - [Section 4(2)(1)]. - Every person who constructs or alters any sanitary or drainage installation shall give four clear day's notice to the Administrator before the work.
