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 41] [Entire Act] State of Haryana - Subsection Section 41(5) in The Haryana New Mandi Townships Building Rules, 1967 (5)All walls of buildings that are laid on mud mortar shall be pointed or plastered externally with cement or lime plaster.
