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[Cites 0, Cited by 0] [Section 2(38)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(38)(a) in Kerala Municipality Act, 1994

(a)the re-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;