Section 340(1)(b) in Nagaland Municipal Act, 2001

[Cites 0, Cited by 0] [Section 340(1)] [Section 340] [Entire Act]

(b)To re-erect, -

(i)Any building of which more than one half of the cubical contents above the level of plinth have been pulled down, burnt or destroyed; or

(ii)Any building of which more than one half of the superficial area of he external walls above the level of plinth, has been pulled down; or

(iii)Any frame-building of which more than half of the number of posts or beams in the external walls have been pulled down;

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