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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(3)(i) in The Himachal Pradesh Panchayati Raj Act, 1994

(i)directing that the work done or so much of the same as has been execute in contravention of the order passed under sub-section (1) shall be demolished by the owner of the building, wall or platform or that it shall be altered by him to the satisfaction of the Gram Panchayat within such time as may be fixed by him; or