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 38] [Entire Act] State of Uttar Pradesh - Subsection Section 38(2) in The Greater Noida Industrial Development Area Building Regulations, 1992 (2)Every interior courtyard or garage shall be raised at least 0.15 mtr. above the level or surrounding ground level and shall be satisfactorily drained.
