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 67] [Entire Act] State of West Bengal - Subsection Section 67(2) in Kolkata Municipal Corporation Building Rules, 2009 (2)Any room, which is separated only by a verandah from that interior open space, shall be deemed to abut on such interior open space for the purpose of this rule.
