Legal Document View

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
[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(1)(e) in Faridabad Complex (Regulation and Development) Act, 1971

(e)such sums as may be due to the State Government in respect of cost of maintenance by the State Government on behalf of the Administration of water works, drainage, sewerage or other works.