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 26] [Entire Act] State of Gujarat - Subsection Section 26(ix) in The Gujarat Town Planning and Urban Development Act, 1976 (ix)for use, for any purpose incidental to the use of a building for human habitation or any other building or land attached to such building.
