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 2] [Entire Act] State of Telangana - Subsection Section 2(h) in Telangana Fire Service Act, 1999 (h)"high-rise building" means a building the height of which is [18 meters] [Substituted by Act No.21 of 2006.] or more from the surface level of the land contiguous to such building;
