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[Cites 0, Cited by 0] [Section 106BH(1)] [Section 106BH] [Entire Act]

State of Uttarakhand - Subsection

Section 106BH(1)(a) in Uttarakhand Panchayati Raj Act, 2016

(a)to demolish or to repair in such maner, as it deems necessary by Zila panchayat any building, wall, bank or other structure, or anything affixed thereto, or to remove any tree, belonging to such owner or in the possession of such occupier, which appears to the Zila Panchayat to be in a ruinous condition or dangerous to persons or property, or