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[Cites 0, Cited by 0] [Section 151(2)] [Section 151] [Entire Act]

State of Gujarat - Subsection

Section 151(2)(a) in The Gujarat Municipalities Act, 1963

(a)Acquisition of land which is within the regular line of a street and open or occupied only by platforms etc. - If any land not vested in the municipality, whether open or enclosed, lies within the regular line of a public street, and is not occupied by a building other than a platform, verandah, step or other structure external to a main building the municipality, after giving the owner of the land not less than fifteen clear days' written notice of its intention or if the land is vested in Government, then with the permission in writing of the Collector, may take possession of the said land with its enclosing wall, hedge or fence, if any, and, if necessary, clear the same and the land so acquired shall thenceforward be deemed a part of the public street, and be vested in the municipality.