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 2] [Entire Act] State of West Bengal - Subsection Section 2(10) in Kolkata Municipal Corporation Building Rules, 2009 (10)"building plan" means a plan accompanying a notice for sanction or provisional sanction for erection, re-erection, addition to or alteration of a building;
