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 20] [Entire Act] State of Haryana - Subsection Section 20(a) in Haryana Municipal Building Bye-laws 1982 (a)only one half of the floor area of such rooms and verandahs as abut on another courtyard or an open space or road of not less than 4 metres in width shall be taken in account ;
