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 75] [Entire Act] State of Haryana - Subsection Section 75(2) in Faridabad Complex Administration Building Rules, 1989 (2)If practicable, the connection shall be made at an existing junction in the sewer and if this is not possible there shall be an intercepting manhole before the connection.
