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[Cites 0, Cited by 0] [Section 167(1)] [Section 167] [Entire Act]

Union of India - Subsection

Section 167(1)(b) in The Manipur Municipalities Act,1994.

(b)only to use, or allow to be used, the building or place for such purpose under such conditions or after such structural alterations as the Nagar Panchayat or tile Council imposes or prescribes in the notice with the object of rendering the use of the building or place for such purpose free from objection.