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 18(18)] [Section 18] [Entire Act] Greater Bengaluru City Corporation - Section 18(18)(b) in Bangalore Mahanagara Palike Building Bye-laws 2003 (b)Strong rooms only in case of bank buildings. The area to be used for this purpose shall be reckoned for FAR purposes.