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[Cites 0, Cited by 0] [Section 155(8)] [Section 155] [Entire Act]

State of Gujarat - Subsection

Section 155(8)(f) in The Gujarat Municipalities Act, 1963

(f)the addition of any rooms, buildings, or other structures to any building and a building so altered, enlarged, reconstructed, converted or added to, is throughout this Chapter included under the expression "a new building".