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 29] [Entire Act] State of Jharkhand - Subsection Section 29(29) in Jharkhand Building Byelaws 2016 29.2Permission for different uses described in column-3 of the Table-4 shall be permitted on special consideration and approval of Authority and reasons for such consideration shall be recorded in writing.
