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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2)(a) in Haryana Municipal Building Bye-laws 1982

(a)Every building that may be erected or re-erected on a site shall, in addition to the foregoing restriction, comply with the restriction shown in the zoning plan. The Architectural or Frame Control Sheets, wherever applicable, shall have precedent over the zoning plan or the building rules.