Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2) in The West Bengal Religious Buildings And Places Act, 1985

(2)Nothing in this section shall apply to any public place traditionally used for a long period as a public religious place.Explanation. - The expression "any public place traditionally used for a long period" shall mean a public place used for a period of not less than twenty years.