Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(1)(z) in The Gujarat Fire Prevention and Life Safety Measures Act, 2013

(z)"prescribed" means prescribed by rules made under section 57;
(za)"Regional Fire Officer" means a person appointed under section 8;
(zb)"regulations" means regulations made by the Director under section 58;
(zc)"shamiyana or tents or mandap" means a temporary structure with roof or walls made of straw, hay, ulu grass, golpatta, hogla, darma, mat, canvas, cloth or other like material which is not adopted for permanent or continuous occupancy.