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 358(3)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(3)(y) in The Chhattisgarh Municipalities Act, 1961

(y)requiring an owner of a building divided into two or more separate tenements to provide adequate means of lighting at night time at staircase, passage, private court of or any such building, the space near or leading to latrines or urinals and washing places therein and of extinguishing such lights;