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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(c) in The Punjab Capital (Development and Regulation) Building Rules, 1952

(c)[ A habitable room shall have, for the admission of light and air one or more openings, such as windows and ventilators, opening directly to the external air or into an open verandah. The minimum aggregate area of such opening shall be one tenth of the floor area.] [Substituted by Chandigarh Administration Gazzette dated 22.1.1993.]