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 26] [Entire Act] State of Haryana - Subsection Section 26(4) in The Haryana New Mandi Townships Building Rules, 1967 (4)The masonry work in foundations shall be cement concrete or stone or burnt brick laid in suitable mortar approved by the Administrator.
