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 2(121)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(121)(iii) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(iii)Assembly Buildings : These shall include any building or part of a building where groups of people congregate or gather for amusement, recreation, special, patriotic, civil travel and similar purposes, for example, marriage hall, theatre, motion picture houses, assembly halls, auditoria, libraries, exhibition halls, museums, skating rinks, gymnasium, restaurants, dance halls, clubs, passenger stations and terminals of air, surface and other public transportations services and stadia. These shall include any building used for religious purposes like prayers, puja, worship, religious or spiritual congregations, discourses, rituals and functions.