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 2] [Entire Act] State of Haryana - Subsection Section 2(9D) in The Haryana Municipal Act, 1973 (9D)"dung" for the purposes of Sections 153 and 154 shall include night- soil, sewage, sullage, refuse, sludge, filth of rubbish or animal matter of any kind;] [Clause 9A to 9D substituted vide Act No. 3 of 1994.]
