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 38] [Entire Act] State of Haryana - Subsection Section 38(xxviii) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965 (xxviii)"plinth height" shall mean the height of the ground floor above the street level measured from the level of the centre of adjoining street;
