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] [Entire Act]

State of Haryana - Section

Section 19 in Haryana Municipal Building Bye-laws 1982

19. Minimum provision with regard to residential buildings.

- No building for residential use shall be constructed or allowed to be used till, in addition to living room or rooms, every dwelling until provides a kitchen and toilet facilities.