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 30] [Entire Act] State of Haryana - Subsection Section 30(2) in The Haryana New Mandi Townships Building Rules, 1967 (2)Every kitchen, latrine, urinal, bathing place or bath room in any building shall have impermeable floors constructed of materials approved by the Administrator.
