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 4] [Entire Act] State of Jharkhand - Subsection Section 4(4) in Jharkhand Building Byelaws 2016 4.2Where any building has been constructed before the notification of these byelaws with deviation of an approved plan, the provisions of old byelaws shall be insisted upon.
