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 220] [Entire Act] State of Haryana - Subsection Section 220(b) in The Haryana Municipal Act, 1973 (b)to enter into any building or on any land for the purpose of examining works under construction, of ascertaining the course of sewers, drains, or of executing or repairing any work which it is by this Act empowered to execute or to maintain;
