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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(2) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(2)Every person giving notice under sub-rule (1) shall appoint an architect for the drawing up of plans and for the supervision of erection and re-erection of the building.