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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Haryana - Subsection Section 22(c) in Haryana Municipal Building Bye-laws 1982 (c)The minimum area of a dry latrine, where no sewerage facility exist shall be not less than 1.75 sq. metres of which the smallest side shall be not less than one metre.
