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 43(2)] [Section 43] [Entire Act] State of Haryana - Subsection Section 43(2)(f) in Faridabad Complex (Regulation and Development) Act, 1971 (f)the minimum dimensions of rooms intended for use as living rooms, sleeping rooms, or rooms for the use of cattle;