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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(2) in Haryana Municipal Drainage and Sanitation Bye-laws, 1977

(2)No drain shall be covered up until it has been tested in the presence of a representative of the committee and passed by the committee. A record of the passing of drain shall be given to the registered plumber.