Section 253(3)(b) in The Bombay Provincial Municipal Corporations Act, 1949

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Bombay Presidency - Subsection

Section 253(3)(b) in The Bombay Provincial Municipal Corporations Act, 1949

(b)to re-erect-

(i)any building of which more than one-half of the cubical contents of the building above the level of the plinth have been pulled down, burnt or destroyed,

(ii)any masonry building of which more than three-fourths of the superficial area of the external walls above the level of the plinth has been pulled down, or

(iii)any frame building of which more than three quarters of the number of the posts or beams in the external walls have been pulled down.

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Bombay Presidency - Subsection

Section 253(3)(b) in The Bombay Provincial Municipal Corporations Act, 1949