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[Cites 0, Cited by 0] [Section 151(1)] [Section 151] [Entire Act]

State of Gujarat - Subsection

Section 151(1)(b) in The Gujarat Municipalities Act, 1963

(b)if the projecting part is not such external structure as aforesaid then whenever the greater portion of such building or whenever any material portion of such projecting part has been taken down or burned down or has fallen down, require by written notice either that the part or some portion of the part projecting beyond the said regular line or beyond the said front of the adjoining building on either said thereof, shall be removed; or that such building when being rebuilt shall be set back to or towards the said regular line or the front of such building. The portion of land added to the street by such setting back or removal shall thereforth be deemed part of the public street and be vested in the municipality.