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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(6) in Haryana Municipal Building Bye-laws 1982

(6)Where permission to occupy a part of the building has already been given separate permission shall be necessary for occupation of such other part as may be completed.Part-III Siting, Planning and Architectural Control