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[Cites 0, Cited by 1] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(1) in The Gujarat Municipalities Act, 1963

(1)Any person remaining in possession of any requisitioned premises in contravention of any order made under section 25 may be summarily evicted from the premises by any officer empowered by the requisitioning authority in this behalf.