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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Haryana - Subsection

Section 194(2) in Haryana Municipal Corporation Act, 1994

(2)The Commissioner shall maintain and keep in repair all municipal drains and sewage disposal works and when authorised by the Corporation in this behalf, shall construct as many new drains and sewage disposal works as may from time to time be necessary for effectual drainage and sewage disposal.