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[Cites 0, Cited by 0] [Section 2(40)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(40)(b) in Tamil Nadu Town and Country Planning Act, 1971

(b)the re-erection, wholly or partially, of any building of which an outer wall has been taken down or burnt down or has fallen down to or within three metres of the ground adjoining the lowest storey of the building, and of any frame building which has so far been taken down or burnt down or has fallen down as to leave only the framework of the lowest storey;