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[Cites 0, Cited by 0] [Section 231(2)] [Section 231] [Entire Act]

State of Chattisgarh - Subsection

Section 231(2)(a) in The Chhattisgarh Municipalities Act, 1961

(a)power, when any building or block already existing or in course of erection by reason of any defect specified in sub-section (1), has given or is in the opinion of the Council likely to give rise to such risk as aforesaid, to require by a written notice, to be fixed upon some conspicuous part of such building or block and addressed, as the Council deems fit, either to the owners thereof or to the owners of the land on which such building or block is erected or is in course of erection that the person so addressed shall, within such reasonable time as shall be specified in the notice, either pull down or remove such building or block or execute such works or take such action in connection therewith as the Council deems necessary to prevent all such risk of disease;