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 2] [Entire Act] State of Haryana - Subsection Section 2(v) in The Haryana New Mandi Townships Building Rules, 1967 (v)"balcony" or "chhaja" means a cantilevered horizontal projection from the wall of a building, not supported from the ground and intended for human use;
