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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(39) in Assam Municipal Act, 1956

(39)The expression "re-erect", with used whit reference to a building, include(
(a)the reconstruction of building, after more than one half of its cubical extent has been taken down or burnt down or has fallen down.
(b)the conversion of one or more huts or temporary structures into a masonry or framed building,
(c)the conversion into a place for human habitation or any building not originally constructed for such habitation; and
(d)the extent of a building