Section 300 in Gauhati Municipal Corporation Act, 1971
300. Power of Commissioner to require removal or abatement of nuisance.
- Where the Commissioner or the Medical Officer of Health is of opinion that there is a nuisance on any land or building, he may by notice in writing, require the person by whose act, default or sufferance the nuisance arises or continues or the owner, lessee or occupier of the land or building, or any one or more of these persons to remove or abate the nuisance by taking such measures in such manner and within such period as may be specified in the notice.Dogs
