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 104(6)] [Section 104] [Entire Act]

State of Gujarat - Subsection

Section 104(6)(b) in Gujarat Panchayats Act, 1961

(b)the conversion by structural alteration into a place for human habitation of any building not originally constructed for human habitation;