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[Cites 0, Cited by 0] [Section 252(1)] [Section 252] [Entire Act]

State of Haryana - Subsection

Section 252(1)(c) in Haryana Municipal Corporation Act, 1994

(c)to make any alteration or repairs to a frame building involving the removal or re-erection of more than one half of the posts in any such wall thereof as aforesaid or involving the removal or re-erection of any such wall thereof as aforesaid to an extent exceeding one half of such wall above plinth level, such half to be measured in superficial metres;