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[Cites 0, Cited by 0] [Section 202(2)] [Section 202] [Entire Act]

State of Gujarat - Subsection

Section 202(2)(b) in The Gujarat Municipalities Act, 1963

(b)If any such work is begun or completed without such permission, the Chief Officer may either-
(i)by written notice require the owner or other person who has done such work to fill up or demolish such work in such manner as the Chief Officer shall prescribe; or
(ii)grant written permission to retain such work; but such permission shall not exempt such owner from proceedings for contravening the provisions of clause (a) of this sub-section.