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[Cites 0, Cited by 0] [Section 159(1)] [Section 159] [Entire Act]

State of Gujarat - Subsection

Section 159(1)(c) in The Gujarat Municipalities Act, 1963

(c)of the impracticability of scavenging, attended with risk of disease to the inhabitants of the neighbourhood, it shall cause a notice to be affixed to some conspicuous part of such hut or shed, requiring the owner or occupier thereof, within such reasonable time as may be fixed by the executive committee in this behalf, to take down and remove such hut or shed, or to carry out such alterations or works as the executive committee may deem necessary for the avoidance of such risk.