Section 252(1)(d) in Haryana Municipal Corporation Act, 1994

[Cites 0, Cited by 0] [Section 252(1)] [Section 252] [Entire Act]

State of Haryana - Subsection

Section 252(1)(d) in Haryana Municipal Corporation Act, 1994

(d)to make any alteration in a building involving -

(i)the sub-division of any room in such building so as to convert the same into two or more separate rooms; or

(ii)the conversion of any passage or space in such building into a room or rooms;