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 106] [Entire Act] State of West Bengal - Subsection Section 106(3) in Kolkata Municipal Corporation Building Rules, 2009 (3)No habitable room shall have a height less than 2.90 m. measured from the surface of the floor to the lowest point of the ceiling or the underside of any slab.
