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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Haryana - Subsection

Section 85(b) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979

(b)The Architect shall ensure that the Plans prepared by him are strictly according to the HUDA Building regulations cited above; and in case of repeated submission of wrong plans not in conformity with the above Regulations he shall be liable to be charged for "Professional Misconduct.",