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[Cites 0, Cited by 0] [Section 252(1)] [Section 252] [Entire Act]

State of Haryana - Subsection

Section 252(1)(b) in Haryana Municipal Corporation Act, 1994

(b)to make any alteration or repairs to a building involving the removal or re-erection of any external or Partition wall thereof or of any wall which supports the roof thereof to an extent exceeding one half of such wall above the plinth level, such half to be measured in superficial metres;