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State of Punjab - Section

Section 39 in The Punjab Capital (Development and Regulation) Building Rules, 1952

39. Site.

- No person shall erect or re-erect any building on any ground which has been filled up with offal or offensive vegetable or animal matter or upon which any such matter is deposited, unless and until the Medical Officer of Health certifies that such matter has been properly removed by excavation or otherwise has become or been rendered innocuous.[40. Structural Design. - The structural design of foundation masonary timber plan concrete reinforced concrete, prestretched concrete and structural steel, shall be carried out in accordance with part VI Structural Design, Section 1 - Loads, Section 2 - Foundation, Section 3 - Wood, Section 4 - Masonary, Section 5 - Concrete, Section 6 - Steel of the National Building Code of India.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]