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 3] [Entire Act]

State of Haryana - Subsection

Section 3(2) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(2)The Director shall maintain a register in Form SR I showing all the buildings, excavations and means of access to roads indicated in the map prepared under sub-rule (1).