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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(1) in Haryana Municipal Building Bye-laws 1982

(1)No wall shall be constructed of easily inflammable materials. For the purposes of this sub-bye-laws, easily inflammable material will not include teak, sal, shisham and deodar, kail wood or other woods as per I.S.I. specifications for such work.