Section 398(1)(b) in The Punjab Municipal Act, 1999

[Cites 0, Cited by 0] [Section 398(1)] [Section 398] [Entire Act]

(b)to re-erect, -

(i)any building of which more than one half of the cubical contents 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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