Legal Document View

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
[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1)(ii) in Haryana Municipal Building Bye-laws 1982

(ii)Subject to the restriction shown in the zoning plan of Architectural/frame control sheets no building shall contain more than 2 storeys. However, any building may have a Mamti or Barsati with toilet facilities and the total area to be covered excluding the stair-case shall not exceed 25% of the maximum permissible coverage on the ground floor or 50 sq. metres, whichever is less.