Section 253(3)(b) in The Maharashtra Municipal Corporations Act, 1949

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State of Maharashtra - Subsection

Section 253(3)(b) in The Maharashtra Municipal Corporations Act, 1949

(b)to re-erect -

(i)any building of which more than one-half of the cubical contents of the building above the level of the plinth have been pulled down, burnt or destroyed,

(ii)any masonry building of which more than three-fourth of the superficial area of the external walls above the level of the plinth has been pulled down, or

(iii)any frame building of which more than three quarters of the number of the posts of beams in the external walls have been pulled down.

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State of Maharashtra - Subsection

Section 253(3)(b) in The Maharashtra Municipal Corporations Act, 1949