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[Cites 0, Cited by 0] [Section 176(3)] [Section 176] [Entire Act]

State of Gujarat - Subsection

Section 176(3)(a) in The Gujarat Municipalities Act, 1963

(a)Notwithstanding anything proceedings which may be taken under clause (b) of this sub-section, the Chief Officer may, by written notice, require the owner or occupier of any such building to remove or alter any such projection which has been constructed either without, or contrary in any manner to, the permission or orders given or issued by or on behalf of the municipality.