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 30] [Entire Act] State of Haryana - Subsection Section 30(1) in The Haryana New Mandi Townships Building Rules, 1967 (1)The lowest floor of every building shall be damp and rat proof and shall be constructed of materials so treated as to protect it from whiteants, dry rot, wet rot etc.
