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[Cites 0, Cited by 3] [Section 155(7)] [Section 155] [Entire Act]

State of Gujarat - Subsection

Section 155(7)(b) in The Gujarat Municipalities Act, 1963

(b)upon a conviction being obtained under sub-section (7), by written notice require such construction, alteration, addition or reconstruction to be altered or demolished in accordance with the provisions of such notice.