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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(b) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979

(b)"Ancillary zone" in industrial area shall mean the building ancillary and serving the main industrial building and shall include Administrative building, godown, cycle shed, dispensary, canteen, electric sub-station and quarters for watch and ward staff but will not include residential accommodation for superior staff;