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[Cites 0, Cited by 0] [Section 266] [Entire Act]

State of Goa - Subsection

Section 266(2) in The City of Panaji Corporation Act, 2002

(2)If any building erected for a temporary purpose is not used strictly for such purpose and in accordance with any bye-laws made under this Act or erected without the sanction of the Commissioner, the building may be demolished by the Commissioner at the expense of the owner thereof, whether he is prosecuted under this Act or not.