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[Cites 0, Cited by 0] [Section 28D] [Entire Act]

State of Punjab - Subsection

Section 28D(iii) in The Punjab Capital (Development and Regulation) Building Rules, 1952

(iii)[ The basement storey for any other purpose conforming to the land use of the site can be allowed provided proper light and ventilation as required under the rules is provided or proper air conditioning is made. The basement area of such uses shall be counted as part of the permissible covered area/floor space index of the site.] [Added Chandigarh Administration Gazzette dated 22.1.1993.]