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[Cites 0, Cited by 0] [Section 335] [Entire Act]

State of Assam - Subsection

Section 335(2) in Gauhati Municipal Corporation Act, 1971

(2)If any building erected for a temporary purpose in not used strictly for such purpose and in accordance with any bye-laws made under this-Act or is erected without the sanction of the Commissioner, the building may be demolished by the Commissioner at the expense of the owner thereof whether he is prosecuted under this Act or not.