Section 155(5)(a) in The Gujarat Municipalities Act, 1963

[Cites 0, Cited by 0] [Section 155(5)] [Section 155] [Entire Act]

State of Gujarat - Subsection

Section 155(5)(a) in The Gujarat Municipalities Act, 1963

(a)in case the Chief Officer within one month from the receipt of the notice given under sub-section (1) has neither-

(i)passed orders under sub-section (2) and served notice thereof in respect of the intended work; nor

(ii)issued under sub-section (4) any provisional order or any demand for further particulars;