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(40) in Kolkata Municipal Corporation Building Rules, 2009 (40)"occupancy" or "use group" as stated in section 390 (2) of the Act means the purpose for which a building or a part of building is used or intended to be used;
