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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(xvi) in Haryana Municipal Drainage and Sanitation Bye-laws, 1977

(xvi)"sewer" shall mean a closed drain, provided for the purposes of carrying the liquid waste of a household or community including human excreta otherwise known as sewage, constructed and maintained by the Government or by a local authority;