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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1)(iii) in Haryana Municipal Building Bye-laws 1982

(iii)A basement not exceeding 50% of the total permissible coverage on the ground floor intended to be used as storage and godown may be allowed if it satisfies the public health and structural requirements :