Section 3 in Haryana Municipal Building Bye-laws 1982
3. Constitution of the building as laid down in sub-clause (I) shall be the part of the occupation certificate. Unless such construction is completed as per the approval, no occupation certificate shall be issued."] [Added by Haryana Notification No. 3/2/2002-R-1, dated 13th December, 2002.]
[Part-III A] [Part III inserted by Haryana Notification No. S.O. 95/H.A. 24/1973/Sections 200 and 214/2007. dated 16.11.2007.] Provision/facilities for physical handicapped persons
