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 213] [Entire Act] State of West Bengal - Subsection Section 213(1) in The Asansol Municipal Corporation Act, 1990. (1)Every person making an application to erect or re-erect a building shall specify the purpose for which such building is intended to be used.
