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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(1)(iii) in The Haryana New Mandi Townships Building Rules, 1967

(iii)shall be provided for purposes of light and ventilation with doors and windows or other appertures which shall have a total opening of not less than ¼ th of the floor area of room or 3 square metres (32.292) whichever is greater provided, however, that windows and clerestory windows shall have an openable area of not less than 1/12th of the floor area of the room; provided further that if habitable room is without a fire place it shall in addition to any ventilation afforded by a window or a door be provided with a fanlight opening on to a ventilated lobby or corridor or a clerestory window or sufficient appertures or airshaft having an unobstructed sectional area of not less than 200 square centimetres (3100 inches).