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[Cites 0, Cited by 2] [Section 260(1)] [Section 260] [Entire Act]

State of Gujarat - Subsection

Section 260(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)shall require the said person on such day and at such time and place as such be specified in such notice to attend personally or by an agent duly authorised by him in that behalf, and show sufficient cause why such building or work shall not be removed, altered or pulled down.