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 6] [Entire Act] State of Punjab - Subsection Section 6(xiv) in The Jalandhar Municipal Corporation Building Bye-Laws, 1997 (xiv)Conversion: means the change of occupancy of a premises, in character, form or function to a use, requiring additional permission from the competent authority.
