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 16] [Entire Act] Greater Bengaluru City Corporation - Section 16(e) in Bangalore Mahanagara Palike Building Bye-laws 2003 (e)In case of high rise buildings parking space may be provided in the set back after leaving a minimum setback of 6 Mtrs alround the building to enable movement of Fire Tender.
