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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(3) in The Haryana New Mandi Townships Building Rules, 1967

(3)Where a minor alteration is subsequently applied for, it shall not be necessary to submit fresh plans for the whole building but sanction for such alterations may be applied for in the form of correction slips on three distinct ferrors mounted on cloth which can be incorporated as a part of the originally sanctioned plans.