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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(2) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(2)
(a)A drain shall not be constructed so as to be within or under any building, except in a case where any other situation is impracticable.
(b)Where any such drain or part thereof is constructed within or under a building such drain or such part thereof shall be laid or fixed in a direct line, where practicable and be provided with adequate means of access.