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[Cites 0, Cited by 0] [Section 2(57)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(57)(b) in The Calcutta Municipal Corporation Act, 1980

(b)any building which, having collapsed or having been demolished or burnt down for more than one-half of its cubical extent, is reconstructed wholly or partially after the commencement of this Act, whether the dimensions of the reconstructed building are the same as those of the original building or not,