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[Cites 0, Cited by 0] [Section 244(1)] [Section 244] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 244(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)to make any alteration or repairs to a building involving the removal or re-erection of in any external or partition wall thereof or of any wall which supports the roof thereof to an extent exceeding one half of such wall above the plinth level, such half to be measured in superficial meters.