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State of Haryana - Section

Section 53 in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979

53. Notice of or carrying out drainage work and application for permission.

(1)No person shall carry out any water-borne sanitary and drainage installations or carry out any works connected therewith within any building or site without the previous permission of the Estate Officer.
(2)Every person who intends to carry out these works shall apply for permission as laid down in regulation 39.