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[Cites 0, Cited by 0] [Section 317] [Entire Act]

State of Uttar Pradesh - Subsection

Section 317(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)to make any alteration or repairs to a building, not being a frame building, involving the removal or re-erection of any external or party-wall thereof or of any wall which supports the roof thereof to an extent exceeding one-half of such wall above the plinth level, such half to be measured in superficial feet,