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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Haryana - Subsection

Section 193(3) in Haryana Municipal Corporation Act, 1994

(3)For the proposes of enlarging, deepening or otherwise repairing or maintaining any such drain or sewage disposal work so much of the sub-soil pertaining thereto as may be necessary for the said purposes shall also be deemed to vest in the Corporation.