Legal Document View

Unlock Advanced Research with PRISMAI

- 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] [Entire Act]

Bombay Presidency - Subsection

Section 2(6) in The Bombay Provincial Municipal Corporations Act, 1949

(6)"bye-law" means a bye-law made under Section 458;[(6A) "carpet area" means the floor area of a building excluding the area over which a wall whether outer or inner is erected;]