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[Cites 0, Cited by 0] [Section 475] [Entire Act]

State of Maharashtra - Subsection

Section 475(2) in The Mumbai Municipal Corporation Act, 1888

(2)When any person is convicted under sub-section (1), the Magistrate who convicts him may order the immediate removal of any building or the immediate discontinuance of the operation or use of land, in respect of which such conviction has been held.