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 18] [Entire Act] State of Haryana - Subsection Section 18(2) in Haryana Municipal Building Bye-laws 1982 (2)The height of such mezzanine floor or internal balcony shall not be less than 2.2 metres and it shall not be lower than 2.3 metres above the floor level.
