Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(b) in Faridabad Complex Administration Building Rules, 1989

(b)The Central or State Government shall designate an authority within its own department to issue a certificate specifying that the building rules have been followed in all aspects. The plans shall, however, then be submitted to the Faridabad Complex Administration, for information and record only before the commencement of the erection or re-erection.