Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 52(1)] [Section 52] [Entire Act] Union of India - Subsection Section 52(1)(x) in The Copyright Act, 1957 (x)the reconstruction of a building or structure in accordance with the architectural drawings or plans by reference to which the building or structure was originally constructed: