Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(2) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979

(2)Every building that may be erected or re-erected on a site shall, in addition to the foregoing restrictions, comply with the restriction shown on the zoning plan. The Architectural/Frame Control Sheets, wherever applicable, shall have precedence over the zoning plan or the building Regulations.