Section 1 in The Municipal Council (Erection and Re-erection of Building) (First Amendment) Bye-laws, 2004
1. Title and Commencement.
(1)These building Bye-laws may be called the Municipal Council (Erection and Re-erection of Building) (First Amendment) Bye-laws, 2004.(2)These shall come into force at once.(3)These building Bye-laws shall apply to the entire area of Municipal Corporations/Councils or to such other areas, as the State Government may extend by notification in the official gazette.
