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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(2) in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965

(2)If the owner or occupier refuses or fails to comply with an order under sub-rule (1), the Government may direct the District Magistrate to cause the building or part thereof to be removed, and the owner or occupier shall be liable to pay the cost of such removal.