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

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

State of Gujarat - Subsection

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

(b)to make any alteration or re pairs to a building, not being a frame-building involving the removal or re-erection of any external or party-wall thereof or of any wall which supports the roof thereof, to an extent exceeding one-half of such wall above the plinth level, such half to be measured in superficial feet,

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State of Gujarat - Subsection

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