Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(xxxiii) in Bihar Minor Mineral Rules, 2017

(xxxiii)"Temporary Structure" means any structure which does not require foundation to be erected and is easy to dismantle, very easy to change the configuration of the structure;