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State of Haryana - Section

Section 3 in Haryana Municipal Drainage and Sanitation Bye-laws, 1977

3. Intention to construct.

- Every person who intends or is required to layout any water borne sanitary installations and drainage works or any other works connected therewith within any building or site shall not do so without prior permission of the committee and shall comply with the requirements of bye-laws 4 to 8.