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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(1) in The Haryana New Mandi Townships Building Rules, 1967

(1)The Foundations of no wall shall be erected upon any site which shall have been filled up or covered with any material impregnated or mixed with any animal or vegetable matter or which shall have been filled or covered with dust or other refuse unless and until such matter or refuse shall have been removed by excavation or otherwise from such site. Any holes caused by such excavation shall if not used for a basement or cellar, be filled in with sand, clear earth or other suitable material approved by the Administrator provided further that if any void or air-space if left below the lowest floor, it shall be suitably, ventilated to the satisfaction of the Administrator.