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 338] [Entire Act] State of West Bengal - Subsection Section 338(2) in West Bengal Municipal Corporation Act, 2006 (2). For the purposes of this chapter, the expression "masonry building", as defined in clause (55) of section 2, shall include a framed building.
