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 108A(2)] [Section 108A] [Entire Act]

State of Karnataka - Subsection

Section 108A(2)(b) in Karnataka Municipal Corporations Act, 1976

(b)an area used as parking area in a non-residential building and being charged for its use by the owner or the occupier.