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] [Entire Act] State of Haryana - Section Section 23B in Haryana Municipal Building Bye-laws 1982 23B. Scope. - These bye-laws are applicable to all buildings and facilities used by the public. It does not apply to private and public residences.
