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 2] [Entire Act]

State of West Bengal - Subsection

Section 2(aa) in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975

(aa)[ "building" means any structure or erection intended to be used for residential, commercial, industrial or other purposes, whether in actual use or not;] [Clause (aa) inserted by W.B. Act 32 of 1976.]