Section 173(1)(a) in Haryana Municipal Corporation Act, 1994

[Cites 0, Cited by 0] [Section 173(1)] [Section 173] [Entire Act]

State of Haryana - Subsection

Section 173(1)(a) in Haryana Municipal Corporation Act, 1994

(a)where the premises supplied with water abut on the Part of the street in which the main is laid, and the service pipe enters those premises otherwise than through the outer wall of a building on the street and has a stopcock placed in those premises and as near to the boundary of that street as is reasonably practicable, so much of the service pipe as lies between the main and that stopcock.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 173(1)(a) in Haryana Municipal Corporation Act, 1994