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[Cites 0, Cited by 0] [Section 264(5)] [Section 264] [Entire Act]

State of Gujarat - Subsection

Section 264(5)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)Every such order bearing the signature of the Commissioner shall be a sufficient authority to the person in whose favour it is made, or to any agent or person employed by him for this purpose, after giving to the owner of the premises reasonable written notice of his intention so to do, to enter upon the said premises with assistance and workmen, at any time between sunrise and sunset, and to execute the necessary work.