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[Cites 0, Cited by 0] [Section 388A] [Entire Act]

State of Gujarat - Subsection

Section 388A(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)Where the Commissioner is required by section 284A, 301 or 304 to cause building or part thereof to be vacated, he may take or cause to be taken such steps and use or cause to be used such force as may in the opinion of the Commissioner be reasonably necessary therefor.