Section 106AP(1)(a) in Uttarakhand Panchayati Raj Act, 2016

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State of Uttarakhand - Subsection

Section 106AP(1)(a) in Uttarakhand Panchayati Raj Act, 2016

(a)by notice required the person who has made the street, erected the structure or planted the tree, or the owner or occupier of the land on which the street has been made structure erected or tree planted, to remove or deal in any other way the Zila Panchayat or the Kshettra Panchayat, as the case may be, thinks fit with the street, structure or tree, or

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State of Uttarakhand - Subsection

Section 106AP(1)(a) in Uttarakhand Panchayati Raj Act, 2016