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[Cites 0, Cited by 0] [Section 183(5)] [Section 183] [Entire Act]

State of Chattisgarh - Subsection

Section 183(5)(b) in The Chhattisgarh Municipalities Act, 1961

(b)may, by written notice, require such building or portion thereof to be altered or demolished in accordance with the provisions of such notice within such reasonable time as may be specified therein.