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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(1) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962

(1)The State Government may, by order, direct the owner or occupier of any building or part thereof which has been constructed in contravention of any of the conditions of a licence granted under rule 30 to remove such building or part thereof within a period specified in that order.