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 2] [Entire Act]

State of Haryana - Subsection

Section 2(xviii) in The Haryana New Mandi Townships Building Rules, 1967

(xviii)"height" as applied to a building, means the height of the building, measured vertically, from the finished level of the street, where such street exists or from the mean level of the ground adjoining the outside of the external wall of half the height of the roof in the case of sloping roofs or to the highest level of the building in the case of building with flat roofs excludes the projected portions of mamties, flush, ducts, minarets and a parapet not exceeding one meter (3.2908 ft.) in height;