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[Cites 0, Cited by 0] [Section 254(1)] [Section 254] [Entire Act]

State of Gujarat - Subsection

Section 254(1)(c) in The Gujarat Provincial Municipal Corporations Act, 1949

(c)to make any alteration or repairs to a frame-building, involving the removal or re-erection of more than one-half of the posts or beams in any such wall thereof as aforesaid, or involving the removal or re-erection of any such wall thereof as aforesaid to an extent exceeding one-half of such wall above plinth level, such half to be measured in superficial feet,