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 10] [Entire Act] State of Haryana - Subsection Section 10(3) in The Haryana New Mandi Townships Building Rules, 1967 (3)Where permission to occupy a part of the building has already been given, separate permission shall be necessary for occupation of such parts as may be subsequently completed.
