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[Cites 0, Cited by 0] [Section 3(31)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(31)(a) in Orissa Municipal Act, 1950

(a)the erection wholly or partially of a building after more than one-half of its cubical contents has been taken down or burnt down, or has fallen down, whether at one time or not;