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 20] [Entire Act] State of Haryana - Subsection Section 20(1) in Haryana Municipal Drainage and Sanitation Bye-laws, 1977 (1)It shall be compulsory to have a water borne sanitary installation wherever committees sewer lines are available and without that no plan shall be approved.
