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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Haryana - Subsection

Section 38(xxxix) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(xxxix)"temporary building" shall mean a building built of unburnt bricks, burnt bricks without mortar, corrugated iron, bamboo, thatch, wood boarding or plywood but shall not include a building built of burnt bricks, cement blocks or stones laid in mortar;