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[Cites 0, Cited by 0] [Section 244(1)] [Section 244] [Entire Act]

State of Gujarat - Subsection

Section 244(1)(d) in The Gujarat Provincial Municipal Corporations Act, 1949

(d)any addition or alteration is made to, or in, the building or structure upon or over which the sky-sign is erected, fixed or retained, involving the disturbance of the sky-sign or any part thereof;