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[Cites 0, Cited by 0] [Section 2(35)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(35)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)the re-erection wholly or partially of any building after more than one-half of its cubical contents has been taken down or burnt down, or has fallen down whether at one time or not;