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 22] [Entire Act]

State of Haryana - Subsection

Section 22(d) in Haryana Municipal Building Bye-laws 1982

(d)The bath room and the water closet shall be provided with a permanent ventilation of a minimum of 0.2 sq. metre in addition to the door and window opening directly to the outside which shall be not less than one forth of the floor area.