Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 42 in The Haryana New Mandi Townships Building Rules, 1967

42. Thickness of walls, structural external or party walls in reinforced brick of block masonry - [Section 4(2)(1) and (h)].

- Any structural, external or party wall built of brick or blocks reinforced with steel, bonded and solidly built in cement mortar may be reduced in thickness by not more than 11.43 centimetres (four and a half inches), but in no case shall be reduced thickness be less than 22.86 (nine inches).