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] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(79) in Punjab Urban Planning and Development Building Rules, 2018

(79)"floor" means the lower surface in a storey on which one normally walks in a building, and does not include a mezzanine floor unless it is to be used for habitable purpose. The floor at ground level with direct access to a street or open space shall be called the ground floor; the floor above it shall be termed as first floor, with the next higher floor being termed as second floor, and so on upwards;