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 Bihar - Subsection

Section 2(27) in The Bihar State Housing Board Act, 1982

(27)excepting clauses (6) and (17) references to a "City" or "Municipality" shall be construed as including references to areas lying within a distance of five kilometres beyond the limits of such City or Municipality.