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 158] [Entire Act] State of West Bengal - Subsection Section 158(2) in West Bengal Municipal (Building) Rules, 2007 (2)Application, under sub-rule (1) submitted in Form A, shall state inter aliathe proposed use of the land as per use group provided in the Act.
