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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(a) in The Haryana New Mandi Townships Building Rules, 1967

(a)a wall shall not be deemed a cross wall unless it is carried to the top of the wall deemed to be divided by it, or if that wall comprises a gable to the level of the base of the gable and unless the extent of any openings in such a cross wall is within the limits.