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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(xlvi) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979

(xlvi)"Storey" shall mean any horizontal division of a building so constructed as to be capable of being used as a living apartment, although such horizontal division may not extend over the whole depth or width of the building, but shall not include mezzanine floor;