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 13] [Entire Act] State of Haryana - Subsection Section 13(ii) in The Haryana New Mandi Townships Building Rules, 1967 (ii)compulsory height on the front or on any site exposed to view from a street, up to which a building shall have to be erected and completed within a certain period;
