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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Haryana - Subsection

Section 38(xxi) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965

(xxi)"height" as applied to a building shall mean the vertical measurement of the building measured from the finished level of the centre of the street where such street exists or from the mean level of the ground adjoining the outside of the external walls to half the height of the roof in the case of sloping roofs and to the highest level of the building in case of buildings with flat roof excluding, the projected portions of mumties, flues, ducts, minarets and parapets not exceeding three feet six inches in height. Height as applied to a room shall mean the vertical measurement from the upper surface of the floor to the under surface of the ceiling of the same room, joint and beams being allowed to project beneath the ceiling; and in the case of a sloping ceiling; the height shall be the mean height of any such room;