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 17(1)] [Section 17] [Entire Act] State of Haryana - Subsection Section 17(1)(iv) in The Haryana Canal and Drainage Rules, 1976 (iv)No tank shall be so filled which by intercepting any line of drainage is liable to overflow from an accummulation of water derived from natural sources.