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[Cites 0, Cited by 0] [Section 2(35)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(35)(b) in The Coimbatore City Municipal Corporation Act, 1981

(b)the re-erection wholly or partially of any building of which an outer wall has been taken down or burnt down or has fallen down to or within three metres of the ground adjoining the lowest storey of the building, and of any frame building which has so for been taken down or burnt down or has fallen down as to leave only the framework of the lowest storey;