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 191(2)] [Section 191] [Entire Act] State of Maharashtra - Subsection Section 191(2)(b) in The City of Nagpur Corporation Act, 1948 (b)if the same be fixed to a wall supporting the eaves of a roof, be carried at least five feet higher than such eaves; and