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 74] [Entire Act] State of West Bengal - Subsection Section 74(3) in West Bengal Municipal (Building) Rules, 2007 (3)No portion of any habitable room shall be assumed to be lighted if it is more than 7.5 metres from the opening assumed for lighting that portion.
