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 19] [Entire Act] State of Punjab - Subsection Section 19(b) in The Punjab Capital (Development and Regulation) Building Rules, 1952 (b)any room which in separated only by an open verandah from courtyard shall for the purpose of this Rule, be deemed to abut on such courtyard;
