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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(a) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979

(a)"Ancillary zone" in the residential area shall mean a zone of building attached to and serving the main residential building. It shall include building such as garage, store-room, fuel store and servant quarters, but shall not include a guest house capable of use as independent dwelling unit;