Section 219(2)(a) in Nagaland Municipal Act, 2001

[Cites 0, Cited by 0] [Section 219(2)] [Section 219] [Entire Act]

State of Nagaland - Subsection

Section 219(2)(a) in Nagaland Municipal Act, 2001

(a)By written notice, require the owner or the other person, who has done such work to fill up or demolish such work within such time, as may be specified in the notice, and if the work of filling up or demolition is not done within the time so specified the Chief Officer may, cause the work to be done and realise the expenses therefore from the owner or the person to whom notice was given; or

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State of Nagaland - Subsection

Section 219(2)(a) in Nagaland Municipal Act, 2001