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[Cites 0, Cited by 0] [Section 106T(1)] [Section 106T] [Entire Act]

State of Uttarakhand - Subsection

Section 106T(1)(a) in Uttarakhand Panchayati Raj Act, 2016

(a)require the offender to show sufficient cause by a written statement signed by him and sent to the Zila Panchayat on or before such date as may be specified in the notice, why such street should not be altered to the satisfaction of the Kshettra Panchayat or if such alteration be impracticable why such street should not be demolished, or