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[Cites 0, Cited by 0] [Section 268(1)] [Section 268] [Entire Act]

State of Gujarat - Subsection

Section 268(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)if a notice has been issued in respect of such building or part thereof requiring the alteration or reconstruction of any existing staircase, lobby, passage or landing and the works specified in such notice have not been commenced or completed;