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 2] [Entire Act] State of Haryana - Subsection Section 2(xxxi) in Faridabad Complex Administration Building Rules, 1989 (xxxi)"loft" means an intermediate floor in between two main floors but not more than 1.5 metres in height which may be adopted or constructed for storage purpose;
