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 23] [Entire Act] State of Haryana - Subsection Section 23(3) in The Haryana New Mandi Townships Building Rules, 1967 (3)Where a building abuts on the boundary of the plot, no window or any other aperture shall open the adjoining land except when it is street or a permanent open space.
