Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 155(8)] [Section 155] [Entire Act]

State of Gujarat - Subsection

Section 155(8)(a) in The Gujarat Municipalities Act, 1963

(a)any material alteration, enlargement or reconstruction of any building, or of any wall including compound wall and fencing, verandah, fixed platform form, plinth, doorstep or the like, whether constituting part of a building or not,