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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(1) in Haryana Municipal Drainage and Sanitation Bye-laws, 1977

(1)After grant of the certificate referred to in the foregoing bye-law or in the event of the said certificate having been deemed to have been granted, every person intending to connect a drain to a public sewer shall apply to the committee at least seven days before the date on which connection is required.