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 4(3)] [Section 4] [Entire Act] State of Haryana - Subsection Section 4(3)(c) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965 (c)the plinth level with reference to the level of the centre line of the scheduled road or bye-pass, as the case may be.