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[Cites 0, Cited by 0] [Section 2(33)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(33)(b) in Andhra Pradesh Municipalities Act, 1965

(b)the re-erection, wholly or partially, of any building of which an outer wall has been taken down or burnt down or has fallen down to or within ten feet of the ground, adjoining the lowest storey of the building, and of any frame building which has so far been taken down or burnt down or has fallen down, so as to leave only the frame work of the lowest storey;