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 4] [Entire Act]

State of Punjab - Subsection

Section 4(i) in The Punjab Capital (Development and Regulation) Building Rules, 1952

(i)[ A building constructed to be used exclusively as a plant house, green house, if it is not more than 28.3 cubic meters in capacity and is constructed in conformity with the building lines shown on the zoning map of the area.] [Substituted by Chandigarh Administration Gazette dated 22.1.1993.]