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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(a) in Faridabad Complex Administration Building Rules, 1989

(a)"ancillary zone in the residential area" means a zone of building attached to and serving the main residential building and includes garage, store room, fuel store and servant quarters, but shall not include a guest house capable of use as an independent dwelling unit;