Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act] State of Punjab - Subsection Section 5(2)(f) in The Capital of Punjab (Development and Regulation) Act, 1952 (f)the minimum dimensions of rooms, intended for use as living rooms, sleeping rooms, or rooms for the use of cattle;