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 20] [Entire Act] Greater Bengaluru City Corporation - Section 20(8) in Bangalore Mahanagara Palike Building Bye-laws 2003 (8)A mezzanine floor shall not be sub-divided into smaller compartments unless adequate ventilation is provided;
