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 11] [Entire Act] State of Haryana - Subsection Section 11(2) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965 (2)The triplicate plans mentioned in sub-rule (1) shall be clear and legible azo prints with one set mounted on cloth.
