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

State of Gujarat - Subsection

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

(b)If any such land is occupied by a building and, in the opinion of the municipality, the projecting part of the building is an obstruction to the safe and convenient passage along the public street, the municipality may, for the purpose of removing the projecting part, proceed to acquire the land which lies within the regular line of the public street alongwith the superstructure thereon and the provisions of section 69 shall apply to such acquisition.