Section 199(1) in Haryana Municipal Corporation Act, 1994
(1)If it appears to the Commissioner that any group or block of premises may be drained more economically or advantageously in combination than separately, and a Corporation drain of sufficient size already exists or is about to be constructed within thirty meters of any Part of that group or block of premises, the Commissioner may cause that group or block of premises, to be detained by a combined operation.
