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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(ii) in New Okhla Industrial Development Area Building Regulations, 2010 (ii)An agent or trustee who receives the rent of or is entrusted with or is concerned with any building devoted to religious or charitable purposes;
