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332. Erection of building. (1) Every person who intends to erect a building shall apply for sanction by giving notice in writing of his intention to the Commissioner in such form and containing such information as may be prescribed by bye-laws made in this behalf. 1. Ins. by Act 67 of 1993, s. 98 (w.e.f 1-10-1993). (2) Every such notice shall be accompanied by such documents and plans as may be so prescribed.    |
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