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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(4)(b) in The Assam Highway Act, 1989

(b)the re-erection of a building or structure which was in existence on the date of which the restrictions under sub-section (1) came into force, unless such re-erection involved any material alteration to the outside appearance of the building or structure.