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[Cites 0, Cited by 0] [Section 320] [Entire Act]

State of Maharashtra - Subsection

Section 320(2) in The City of Nagpur Corporation Act, 1948

(2)The [Commissioner] may by a written notice require any person who has built the roof and external wall of any hut or other buildings in contravention of a direction issued under sub-section (1), to remove or alter the roof or wall so built.