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State of Himachal Pradesh - Section

Section 132 in The Himachal Pradesh Municipal Corporation Act, 1994

132. Unauthorised building over drains, etc.

- The municipality may, by notice, require any person who without its permission in writing has newly erected or rebuilt any building over any sewer, drain, culvert, water course or water pipe vested in the municipality, to pull down or otherwise deal with the same as it may think fit.