Section 339(1)(b) in Arunachal Pradesh Municipal Act, 2007

[Cites 0, Cited by 0] [Section 339(1)] [Section 339] [Entire Act]

(b)to re-erect means-

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

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

(iii)any frame-building of which more than half of the number of posts or beams in the external walls have been pulled down,

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