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[Cites 0, Cited by 0] [Section 254(1)] [Section 254] [Entire Act]

State of Gujarat - Subsection

Section 254(1)(d) in The Gujarat Provincial Municipal Corporations Act, 1949

(d)to make any alteration in a building involving-
(i)the sub-division of any room in such building so as to convert the same into two or more separate rooms, or
(ii)the conversion of any passage or space in such building into a room or rooms,