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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(i) in The U.P. (Regulation Of Building Operations) Act, 1958

(i)"to re-erect" in relation to a building means the construction for a second or subsequent time of a building or part of a building after demolishing it on the same plan as has been previously sanctioned;