Section 105(1)(c) in The Gujarat Panchayats Act, 1993

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State of Gujarat - Subsection

Section 105(1)(c) in The Gujarat Panchayats Act, 1993

(c)without written permission given to the owner or occupier of a building by a panchayat puts up, so as to project from an upper storey thereof any verandah, balcony, room or other structure or thing. In or over any public street or place, or in or upon any open drain, gutter, sewer or aqueduct in such street or place, or contravenes any conditions subject to which any permission as aforesaid is given or the provisions of any bye-law made in relation to any such projections or cultivates or makes any unauthorised use of any grazing land, not being private property, shall on conviction, be punished with fine, and with further fine which may extend to twenty `five rupees for each day on which such obstruction, deposit, projection, cultivation or unauthorised use continues after the date of first conviction for such offence.

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State of Gujarat - Subsection

Section 105(1)(c) in The Gujarat Panchayats Act, 1993