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 416(1)] [Section 416] [Entire Act]

State of West Bengal - Subsection

Section 416(1)(a) in The Calcutta Municipal Corporation Act, 1980

(a)use or permit to be used for the purpose of human habitation any part of a building not originally erected or authorized to be used for such purpose;