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[Cites 0, Cited by 3] [Section 212(1)] [Section 212] [Entire Act]

State of Gujarat - Subsection

Section 212(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)require the said owner on such day and at such time and place as shall be specified in such notice to attend personally or by an agent duly authorised by him in that behalf and show cause why such building or any part thereof which is within the regular line of the street shall not be pulled down and the land within the said line acquired by the Commissioner.