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 5] [Entire Act] State of Haryana - Subsection Section 5(1) in Haryana Municipal Building Bye-laws 1982 (1)The building plan or plans shall be drawn to scale of not less than:-(a)1 : 50 for plots upto 1,000 squire metres in size ;(b)1 : 100 for plots over 1,000 square metres.
