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[Cites 0, Cited by 0] [Section 2(38)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(38)(b) in Kerala Municipality Act, 1994

(b)the re-erection wholly or partially of any building of which an outer wall has been taken down or burnt down or has fallen down to or within three metres or less of the ground adjoining the lowest storey of the building and of any frame-work of building which has so far been taken down or burnt down or has fallen down as to leave only the framework of the lowest storey;