Legal Document View

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
[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(3)(ii) in Punjab Urban Planning and Development Building Rules, 2018

(ii)Notwithstanding the area of openings obtained through above sub-rule (3) of rule 26(1), the minimum aggregate area [see Notes(a) to (c)]of such openings, excluding doors inclusive of frames, shall be not less than one-tenth of the floor area.