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 16] [Entire Act] Greater Bengaluru City Corporation - Section 16(g) in Bangalore Mahanagara Palike Building Bye-laws 2003 (g)Parking in the upper floors can be allowed only if ramps are provided after leaving the minimum setback line to reach such floors.
