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 210(1)] [Section 210] [Entire Act] State of West Bengal - Subsection Section 210(1)(a) in The Chandernagore Municipal Corporation Act, 1990 (a)use or permit to be used for the purpose of human habitation any building or part thereof not originally erected or authorised to be used for such purpose;