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 2] [Entire Act] State of Haryana - Subsection Section 2(xxxiv) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979 (xxxiv)"Party Wall" shall mean a common wall partly constructed on the plot of land and partly on an adjoining plot and serving both structurally;
