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[Cites 0, Cited by 0] [Section 3(22)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(22)(a) in Chennai City Municipal Corporation Act, 1919

(a)the re-erection, wholly or partially, of a building after more than one-half of its cubical content has been taken down or burnt down or has fallen down, whether at one time or not;