Section 12(3) in Haryana Municipal Drainage and Sanitation Bye-laws, 1977
(3)On receipt of the application and subject to the requirements of the foregoing bye-laws, the committee shall accept or reject the request.[However, the ground of rejection of application shall be communicated to the applicant at the earliest.] [Added by Haryana Notification No. S.O. 120/H.A. 24/1973/Sections 200 and 214/2007. dated 11.12.2007.]
