Section 174 in Haryana Municipal Corporation Act, 1994
174. Power to require Corporation to carry out surveys and formulate proposals.
- The Government may require the Corporation to -(a)carry out a survey of the existing consumption of and demand for water supplies in the Municipal area and of the water resources in or available for the Municipal area;(b)prepare an estimate of the future water supply requirements of the Municipal area;(c)carry out a survey of the existing quality of sewage disposed of and the manner in which it is disposed of;(d)formulate proposals as to -(i)the existing or future sewage disposal requirements of the Municipal area;(ii)the existing or future sewage disposal requirements in the Municipal area including proposals for the manner in which and the place or places at which such sewage should be carried, treated and disposed of.
