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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Haryana - Subsection

Section 200(i) in Haryana Municipal Corporation Act, 1994

(i)no drain may be closed, discontinued or destroyed by the Commissioner under clause (a) except on condition of his providing another drain equally effectual for the drainage of the premises and communicating with any Corporation drain which he thinks fit; and