Section 64(1)(b) in New Town, Kolkata Development Authority Act, 2007

[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

(b)to re-erect- .

(i)any building of which more than one-half of the cubical contents above the level of plinth have been pulled down, burnt or destroyed, or

(ii)any building of which more than half of the superficial-area of the external wall above the level of plinth has been pulled down, or

(iii)any frame-building of which more than half of the number of columns or beams in the external walls hive Been pulled down;

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