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[Cites 0, Cited by 0] [Section 153] [Entire Act]

State of Gujarat - Subsection

Section 153(1) in The Gujarat Municipalities Act, 1963

(1)The external roofs and walls of buildings constructed or renewed after the coming into force of this Act, shall not be made of grass, wood, cloth, canvas, leaves, mats or other inflammable material except with the written consent of the Chief Officer which may be given either specially in individual cases, or generally in respect of any area specified therein.