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 3(31)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(31)(b) in Orissa Municipal Act, 1950

(b)the re-erection wholly or partially of any building of which an outer wall has been taken down or has burnt down or has fallen down to, or within ten feet 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 frame work of the lowest storey;