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[Cites 0, Cited by 0] [Section 3(50)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(50)(b) in Gauhati Municipal Corporation Act, 1971

(b)Any building which having collapsed or having been demolished or burns down for more than one-half of its cubical content is reconstructed wholly or partially after the commencement of this Act, whether the dimensions of the reconstructed building are same as those of the original building or not;