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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2)(e) in Haryana Municipal Building Bye-laws 1982

(e)in the case of proposed additions and alterations to an existing building, all new works shall be indicated on the plan by an indelible distinctive colour as required by bye-law 6;