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[Cites 0, Cited by 0] [Section 1248] [Entire Act]

Bengal Presidency - Subsection

Section 1248(c) in Police Regulations, Bengal , 1943

(c)Where circumstances admit, inflammable buildings should be placed at a greater distance than 30 or 20 yards, as the case may be, from permanent buildings, more especially from Court-houses, record buildings or other buildings of a valuable nature.