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

State of Uttarakhand - Subsection

Section 106T(2) in Uttarakhand Panchayati Raj Act, 2016

(2)If any person on whom such notice is served fails to show sufficient cause to the satisfaction of the Zila Panchayat than Kshettra Panchayat may pass such order directing the alteration or demolition of the street as it thinks fit.