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] [Entire Act]

State of Punjab - Section

Section 88 in The Punjab Capital (Development and Regulation) Building Rules, 1952

88. Responsibility for quality and workmanship.

- The person who applies for permission to erect or re-erect a building under Rule 7 shall be responsible for ensuring that all the building materials used on the building are sound, of good quality and properly put together, and that the building is structurally stable.