Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Haryana - Subsection Section 17(b) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979 (b)any room which is separated only by an open verandah from courtyard shall for the purpose of this rule, be deemed to abut on such courtyard;
